Section 22 in The Maharashtra Labour Welfare Fund Act, 1953
22. Exemptions.
- The State [Government may, after consulting the Board] [These words were substituted for the words 'Government may' by Maharashtra 24 of 2003, Section 6, (w.e.f. 7-1-2003).] by notification in the Official Gazette exempt any class of establishment from all or any of the provisions of this Act subject to such conditions as may be specified in the notification.
