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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(5) in Andhra Pradesh Shops and Establishments Act, 1988

(5)Notwithstanding anything in the foregoing sub-sections the Government may, by notification apply or any of the provisions of this Act to any class of persons or establishments mentioned in those sub-sections other than those mentioned in Clause (b) of sub-section (1) and modify or cancel any such notification.