Section 38B in The Maharashtra Shops and Establishments Act, 1948
38B. [ Application of Industrial Employment (Standing Orders) Act to establishments.] [Inserted by Maharashtra 64 of 1977, Section 15.]
- The provisions of the industrial Employment (Standing Orders) Act, 1946 (XX of 1946), in its application to the State of Maharashtra [(hereinafter in this section referred to as "the said Act")] [Substituted by Maharashtra 64 of 1977, Section 14.], and the rules and standing orders (including model standing orders) made thereunder, from time to time, shall, mutatis mutandis, apply to [all establishments wherein fifty or more employees are employed and] [Substituted for the words 'all establishments to which the Act, applies' by Maharashtra 35 of 1986, Section 4.] to which this Act applies, as if they were industrial establishments within the meaning of the said Act.
