Section 38A in The Bombay Shops and Establishments Act, 1948
38A. [ Application of Act VIII of 1923 to employees of establishment. [Section 38A was inserted by Gujarat 11 of 1962, section. 13.]
- The provisions if the Workmen's Compensation Act, 1923 (VIII of 1923) and the rules made from time to time thereunder, shall, mutatis mutandis apply to every employee (other than an employee who is in receipt of monthly wages exceeding [one thousand rupees] [These sub-sections were inserted by Gujarat 26 of 1977, section 6(2).] of an establishment to which this Act applies [***] [The portion beginning with the words 'and in which at least five employees' and ending with the words 'of that Act' was deleted by Gujarat 26 of 1977., section 7 (ii).].Explanation. - For the purposes of this section the expression "wages' shall have the same meaning as is assigned to it under the Workmen's Compensations Act, 1923 (VIII of 1923).]
