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State of Maharashtra - Section

Section 1 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

1. Short title and commencement.

(1)These rules may called the Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968.
(2)These rules shall come into force on such [date] [These rules except rules 24 and 27 came into force on 1st April, 1968 (Vide G. N., I. & L. D., No. B.C.A. 1167/140551 (ii) Lab-II, dated 28th March, 1968).] as the State Government may appoint in this behalf; and different dates may be appointed for different areas or different provisions of these rules.