Section 6 in The Maharashtra Shops and Establishments Act, 1948
6. Suspension of all or any of the Provisions of this Act.
- The [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, suspend the operation of all or any of the provisions of this Act for such period and subject to such conditions as it deems fit on account of any holidays or occasions.
