Section 4 in The M.P. Shops and Establishments Act, 1958
4. [ Application of Act to other establishments and persons. [Substituted by M.P. Act No. 19 of 1967.]
(1)Notwithstanding anything contained in this Act, the Government may, by notification, declare any establishment or class of establishments to which or any person or class of persons to whom, this Act or any of the provisions thereof does not for the time being apply, to be an establishment or class of establishments or a person or class of persons to which or whom this Act or any provision thereof shall apply from such date as may be specified in the notification.(2)On such declaration under sub-section (1), any such establishment or class of establishments or such person or class of persons shall be deemed to be an establishment or class of establishments to which, or to be an employee or class of employees to whom this Act applies and all or any of the provisions of this Act, shall apply to such establishment or class of establishments or to such employee or class of employees.]
