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Citedby 2 docs
Bhanwar Lal And Ors. vs State Of Rajasthan And Anr. on 14 May, 1958
The District Manager vs The Deputy Commissioner Of Labour ... on 12 December, 2006
[
Section 1
] [
Complete Act
]
Central Government Act
Section 1(3) in The Weekly Holidays Act, 1942
(3) It shall come into force in a State or in a specified area within a State only if the State Government by notification in the Official Gazette so directs.