Section 2 in The Maharashtra Industrial Relations Act, 1946
2. Extent, commencement and application
(1)This Act extends to the Whole of the State of Maharashtra.(2)It shall come into force on such date as the State Government may by notification in the Official Gazette specify:Provided that, on the commencement of the Bombay Industrial Relations (Extension and Amendment) Act, 1964, this Act shall come into force in those areas of the Vidarbha area of the State in which immediately before such commencement the Central Provinces and Berar Industrial Disputes Settlement Act, 1947, was in force.(3)In the areas in which the Bombay Industrial Disputes Act, 1938, was in force immediately before the commencement of this Act, this Act shall apply to the industries to which the said Act applied:Provided that this Act shall cease to apply with effect from the date on which the Bombay Industrial Relations (Amendment) Act, 1949, comes into force, to the Imperial Bank of India and any banking company as defined in section 5 of the Banking Companies Act, 1949, having branches or other establishments in more than one State.(4)The State Government may by notification in the Official Gazette apply all or any of the provisions of this Act to all or any other industries, whether generally or any local area as may be specified in such notification:Provided that on the commencement of the Bombay Industrial Relations (Extension and Amendment) Act, 1964, all the provisions of this Act shall apply to those industries in the Vidarbha area of the State to which the Central Provinces and Berar Industrial Disputes Settlement Act, 1947, applied.(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provision of section 7 of the Bombay General Clauses Act, 1904, shall apply to such cesser as if this Act had then been repealed in relation to the said industry in such area by a Maharashtra Act.(6)On the application of this Act to any industry generally or in any area, in the manner provided in the foregoing provisions of this section, all rules, regulations, orders and notifications made or issued or deemed to be made or issued under this Act, and in force in the Bombay area of the State immediately before such application to any industry shall in so far as they are not inconsistent with the provisions of the principal Act, as amended by the Bombay Industrial Relations (Extension and Amendment) Act, 1964, also apply to such industry generally, or as the case may be, in that area until duly rescinded or amended.
