Section 30 in Jammu and Kashmir Shops and Establishments Act, 1966
30. Application and amendment of the [Payment of Wages Act, 1956.] [Now Payment Wages Act, 1936 (Central Act No. 4 of 1936).]
(1) Notwithstanding anything contained in the [Payment of Wages Act, 1956] [Now Payment Wages Act, 1936 (Central Act No. 4 of 1936).] (herein referred to as 'the said Act') the Government may, by notification, direct that subject to the provisions of sub-section (2), the said Act, shall apply total or any establishment or to all or any class of employees to which or whom this Act for the time being applies.(2)On the application of the provisions of the said Act to any establishment or to any employee under sub-section (1), the Inspector, appointed under this Act, shall be deemed to be the Inspector for the purposes of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.
