Section 4 in Jammu and Kashmir Shops and Establishments Act, 1966
4. Application of Act to other establishments and persons
(1) Notwithstanding anything contained in this Act, the Government may, by notification in the Government Gazette, declare any class of establishments or class of persons to whom this Act or any of the provisions thereof does not for the time being apply, to be a class of establishments to which or a class, of persons to whom this Act or any provisions thereof shall apply from such date as may be specified in the notification.(2)On such declaration under sub-section (1) any such class of establishments or such class of persons shall be deemed to be a class of establishments to which or a class of persons to whom this Act applies and all or any of the provisions of this Act shall apply to such class of establishments or class of persons.
