Section 2 in The Bombay Trade Disputes Conciliation Act, 1934
2. Extent, commencement and application.
(1)Section 1 and this section extends to the Bombay area of the State of Gujarat. [The State Government may, by notification in the Official Gazette, direct that remaining provisos shall extend to such area] [Substituted by A.O., 1960.] as may be specified in the notification.(2)Section 1 and this section shall come into force at once. The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.], direct that the remaining provisions of this Act shall come into force in any area to which the said provisions extend or may have been extended under sub-section (1), on such date as may be specified in the notification.(3)This Act shall apply, in the first instance, to the textile trade or industry. The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.] direct that the provisions of this Act shall apply to such other trade or industry and in such area as may be specified in the notification.
