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[Cites 0, Cited by 1] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(5) in The Bombay Shops and Establishments Act, 1948

(5)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may also by a like notification direct that all or any of the provisions of this Act shall come into force in such local areas having population less than twenty-five thousand as may be specified in the notification.