Section 61(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(1)Nothing in this Act shall apply to-(a)employees in any establishments whose average monthly wages exceed [six thousand five hundred rupees] [The entries substituted by the Amendment Act 2 of 1984, the Amendment Act 21 of 1995 and lastly by the Amendment Act 33 of 2001.]:(b)establishments under the Central and State Governments, local authorities, cantonment authorities, the Reserve Bank of India, a railway administration operating any railway as defined in clause (20) of article 366 of the Constitution;(c)establishments in mines and oil fields;(d)establishments in bazaar or in places where fairs or festivals are held temporarily for a period not exceeding one month at a time.(e)[ establishments belonging to any nationalised, scheduled or co-operative bank; [Inserted by the Amendment Act 2 of 1984.](f)establishments known as 'Gadas' as defined under clause (10-A) of section 2.]
