Section 1(4) in Andhra Pradesh Shops and Establishments Act, 1988
(4)It shall apply -(i)in the first instance to all areas in which the Andhra Pradesh Shops and Establishments Act, 1966 was in force immediately before the commencement of this Act;(ii)[ to such other areas in the State on such date as the Government may, by notification, specify.] [From time to time the State Government has been issuing orders extending the application of the Act to various areas. The Government vide G.O.Ms.No. 150, W.D.C.W. & L, dated 27- 10-1992, has extended the application of this Act to the entire State, w.e.f. 27-10-1992. And from the said date the provisions of this Act came into force in the entire State. establishment as the Government may, by notification, declare to be a commercial establishment for the purposes of this Act but does not include a shop;]
