Section 1 in Assam Shops and Establishments Act, 1971
1. Short title extent and commencement.
(1)This Act may be called the Assam Shops and Establishments Act, 1971.(2)It extends to the State of Assam.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.(4)It shall apply, in the first instance, to the Municipalities as declared or constituted under the provision of the Assam Municipal Act, 1956 and to all such areas and to all shops, Assam Act commercial establishments and establishments XV of 1957(Assam Act XV of 1957), for public entertainment or amusement to which the Assam Shops and Establishments Act, 1948(Assam Act XIII of 1948), applied immediately before the commencement XIII of1948. of this Act and thereafter it shall apply to such other areas, or to such shops, commercial establishments or establishments for public entertainment or amusement in such other areas on such date or dates as the State Government may, by notification, specify.
