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[Cites 0, Cited by 13] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(4) in The Motor Transport Workers Act, 1961

(4)It applies to every motor transport undertaking employing five or more motor transport workers:Provided that the State Government may, after giving not less than two months’ notice of its intention so to do, by notification in the Official Gazette, apply all or any of the provisions of this Act to any motor transport undertaking employing less than five motor transport workers.