Section 48(4) in The Maharashtra Shops and Establishments Act, 1948
(4)Notwithstanding anything contained in the Minimum Wages Act, 1948, (XI of 1948), Inspectors appointed, whether by a local authority, or the State Government under this Act in relation to any area, shall be deemed to be also Inspectors for the purposes of the Minimum Wages Act, 1948, in respect of establishments to which this Act applies, and the local limits within which an Inspector shall exercise his functions under that Act shall be the same as the area for which he is appointed under this Act.] [Sub-sections (3) and (4) were inserted by Maharashtra 26 of 1961, Section 16(b).]
