Section 1(3) in The Maharashtra Shops and Establishments Act, 1948
(3)It shall in the first instance come into force in the local areas specified in Schedule I:[Provided that, on the commencement of the Bombay Shops and Establishments (Extension and Amendment) Act, 1960, (Maharashtra XXVI of 1961), all the provisions of this Act shall also come into force in each of the areas in which the Central Provinces and Berar Shops and Establishments Act, 1947, (C.P. and Berar Act, XXII of 1947), or the Hyderabad Shops and Establishments Act, 1951, (Hyderabad X of 1951), was in force immediately before such commencement.] [This proviso was inserted by Maharashtra 26 of 1961, Section 3(b).]
