Section 38C in The Maharashtra Shops and Establishments Act, 1948
38C. [ Application of Maternity Benefit Act to women employees in establishment. [Inserted by Maharashtra 64 of 1977, Section 15.]
- Notwithstanding anything contained in the Maternity Benefit Act, 1961 (LIII of 1961) (hereinafter in this section referred to as "the said Act"), the State Government may, by notification in the Official Gazette, direct that all or any of the provisions of the said Act or the rules made thereunder shall apply to women employed for wages in all or any of the establishments to which this Act applies. For that purpose, such women employees shall be deemed to be women within the meaning of the said Act. On such application of the provisions of the said Act, an Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act also within the limits of his jurisdiction.]
