Section 38(1) in The Maharashtra Shops and Establishments Act, 1948
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936, (V of 1936) herein referred to as "the said Act", the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification published in the Official Gazette, direct that subject to the provisions of sub-section (2) of the said Act [shall, in such local areas as may be specified in the notification apply] [Substituted for the words 'shall apply' by Bombay 58 of 1954, Section 2, Schedule.] to all or any class of establishments or to all or any class of employees to which or whom this Act for the time being applies.
