Section 4 in The Maharashtra Shops and Establishments Act, 1948
4. Exemptions.
- Notwithstanding anything contained in this Act, the provisions of this Act mentioned in the third column of Schedule II shall not apply to the establishments, employees and other persons mentioned against them in the second column of the said Schedule:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification published in the Official Gazette, add to, omit or alter any of the entries of the said Schedule [subject to such conditions, if any, as may be specified in such notification] [Inserted by Bombay 28 of 1952, Section 3.] and on the publication of such notification, the entries in either column of the said Schedule shall be deemed to be amended accordingly.
