Section 38A in The Maharashtra Shops and Establishments Act, 1948
38A. [ Application of Act VIII of 1923 to employees of establishment.] [Inserted by Maharashtra 26 of 1961, Section 14.]
- The provisions of the Workmen's Compensation Act, 1923 (VIII of 1923), and the rules made from time to time thereunder, shall, mutatis mutandis, apply [to employees of an establishment to which this Act applies, as if they were workmen within the meaning of the Workmen's Compensation Act, 1923.] [This was Substituted for the portion beginning with the words 'to employee' and ending with the words & figure 'under the Workmen's Compensation Act, 1923' by Maharashtra 64 of 1977, Section 14.]
