Section 1 in Telangana Shops and Establishments Act, 1988
1. Short title, extent, commencement and application.
(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.] Shops and Establishments Act, 1988.(2)It extends to the whole of the State of [Telangana] [Substituted by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.].(3)It shall come into force on such date as the Government may, by notification, appoint.(4)It shall apply-(i)in the first instance to all areas [in Telangana] [Inserted by ibid.] in which the Andhra Pradesh Shops and Establishments Act, 1966 was in force immediately before the commencement of this Act;(ii)to such other areas in the State on such date as the Government may, by notification, specify.
