Section 4 in Assam Shops and Establishments Act, 1971
4. Power of Government to apply the Act to exempted persons or establishment.
- Notwithstanding anything contained in Section 3, the State Government may by notification in the official Gazette apply all or any of the provisions of this Act to any class of persons or establishment mentioned in that Section other than those mentioned in clause (c) of sub-section (1) and modify or cancel any such notification.
