Section 4(a) in The West Bengal Relief Undertakings (Special Provisions) Act, 1972
(a)that in relation to any relief undertaking all or any of the enactments specified in the Schedule to this Act shall not apply or shall apply with such adaptations, whether by way of modification, addition or omission (which does not, however, affect the policy of the said enactments), as may be specified in such notification; or
