Section 2(4) in Bombay Industrial Relations Act, 1946
(4)The [State] Government may by notification in the Official Gazette apply all or any of the provisions of this Act to all or any other industries, whether generally or any local area as may be specified in such notification.[(5) The Provisions of this Act shall not apply to the industry, unit or establishment set up in the special economic zone declared as such by the Government of India][(6) The State Government may, by notification in the Official Gazette, direct that the provisions of this Act shall cease to apply to such industry, in such area, and from such date, as may be specified in the said notification and thereupon the provision of section-7 of the Bombay General Clauses Act, 1940 (Bombay 1 of 1940) Shall apply to such cessor as if this Act had then been repealed in relation to the said industry in such area by the Gujarat Act]
