Section 2(5) in The Maharashtra Industrial Relations Act, 1946
(5)State Government may, by notification in the Official Gazette, direct that the provisions of this Act shall cease to apply to such industry in such area and from such date as may be specified in the notification; and thereupon on that date, the provisions of this Act shall cease to apply to that industry in such area, and thereupon, the provision of section 7 of the Bombay General Clauses Act, 1904, shall apply to such cesser as if this Act had then been repealed in relation to the said industry in such area by a Maharashtra Act.
