Section 4 in The Bombay Shops and Establishments Act, 1948
4. Exemptions.
- [(1)] [Section 4 was renumbered as sub-section (1) of that section by Gujarat 26 of 1977, section 3.] Notwithstanding anything contained in this Act, the provisions of this Act mentioned in the third column of Schedule II shall not apply to the establishments, employees and other persons mentioned against them in the second column of the said Schedule:Provided that 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, add to, omit or alter any of the entries if the said Schedule [subject to such conditions, if any, as may be specified in such notification] [These words were inserted by Bombay 28 of 1952, section 3.] and on the publication of such notification, the entries in either column of the said Schedule shall be deemed to be amended accordingly.[[(2) Every notification issued under the proviso to sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as may be after it is issued and shall be subject to such rescission by the State Legislature or to such modification as the State Legislature may make during the session in which the notification is so laid or the session immediately following.] [Sub-section (2) was inserted by Gujarat 26 of 1977, section 3.](3)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.]
