Section 20(1) in The Orissa Shops and Commercial Establishments Act, 1956
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936 (herein referred to as "the said Act"), the State Government may, by notification, direct that subject to the provisions of Sub-section (2). The said Act or any of the provisions thereof shall apply to all or any class of employees in any establishment to which this Act applies.
