Section 1(3) in The Bombay Shops and Establishments Act, 1948
(3)It shall in the first instance come into force in the local areas specified in Schedule I;[Provided that, in the areas in which all or any of the provisions of the Saurashtra Shops and Establishments Act 1955, (Saurashtra Act. No. X of 1955), were in force immediately before the commencement of the Bombay Shops and Establishments (Gujarat Extension and Amendment) Act, 1961 (Gujarat XI of 1962) all the provisions of this Act shall come into force in such commencement.] [This provision, was added by Gujarat 11 of 1962, section 2(2).]
