Section 1 in The M.P. Shops and Establishments Act, 1958
1. Short title, extent, operation and application.
(1)This Act may be called the Madhya Pradesh Shops and Establishments Act, 1958.(2)It extends to the whole of Madhya Pradesh.(3)It shall [come into force on such date] [W.e.f. 1st January, 1959, vide Notification No. 293 dated the 16/17-12-1958; Published in M.P. Gazette, Part I, dated 19-12-1958, at page 1162.] as the Government may, by notification, appoint in this behalf.(4)[ This Act shall apply in the first instance to the local areas specified in Schedule I. The State Government may, by notification, direct that all or any of the provisions of this Act shall apply to any other local area as may be specified in the notification on such date as may be fixed therein and different dates may be fixed for different provisions of this Act and for different classes of establishments.] [Substituted by M.P. Act No. 10 of 1982.]
