Section 23(1) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(1)Nothing in this Act shall apply to-(i)establishments to which the Employees' Provident Funds and Family Pension Act, 1952 (19 of 1952), applies;(ii)establishments of the Central Government, the State Government a local authority or a scheduled bank.Explanation: - For the purposes of this section "Scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(iii)an establishment exempted under section 4 of the Bombay Shops and Establishments Act, 1948 (Bombay LXXIX of 1948), from all the provisions of that Act.
