Section 1 in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
1. Short title, extent, commencement and operation. —
(1)This Act may be called the Maharashtra Unemployment Allowance Payment to Workmen in Factories (for Temporary Period) Act, 1976.(2)It extends to the whole of the State of Maharashtra.(3)It shall be deemed to have come into force on the 16th day of December 1975, but save as provided in section 9 shall be in operation only during the temporary periods notified, from time to time, under-clause (e) of section 2, in the whole State or any part thereof as may be specified in such notification.
