Section 70 in The Maharashtra Shops and Establishments Act, 1948
70. [ Persons employed in factory to be governed by Factories Act and not by this Act. [Substituted by Maharashtra 26 of 1961, Section 22.]
- Nothing in this Act shall be deemed to apply to a factory [to which the provisions of the Factories Act, 1948 (LXIII of 1948,) apply.] [Added by Bombay 28 of 1952, Section 19.]:Provided that, where any shop or commercial establishment situate within the precincts of a factory is not connected with the manufacturing process of the factory, the provisions of this Act shall apply to it:Provided further that, the State Government may, by notification in the Official Gazette, apply all or any of the provisions of the Factories Act, 1948 (LXIII of 1948), to any shop or commercial establishment situate within the precincts of a factory and on the application of that Act to such shop or commercial establishment, the provisions of this Act shall cease to apply to it.] [Substituted for the portion beginning with 'continuous employment for not less than three months' and ending with 'in lieu of such notice' by Maharashtra 26 of 1961, Section 20(1).]
