Section 1(4)(ii) in The Industrial Employment (Standing Orders) Act, 1946,

Central Government Act

(ii) any industrial establishment to which the provisions of the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (Madhya Pradesh Act 26 of 1961 ) apply: Provided that notwithstanding anything contained in the Madhya Pradesh Industrial Employment (standing Orders) Act, 1961 (Madhya Pradesh Act 26 of 1961 ),

1. This Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch., to Pondicherry (w. e. f. 1- 10- 1963 ) by Reg. 7 of 1963, s. 3 and Sch. I and to Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. Amended in Maharashtra by Maha. Act 54 of 1974. Amended in Mysore by Mysore Act 37 of 1975. Amended in Madras by Madras Act 24 of 1960. Amended in Andhra Pradesh by A. P. Act 9 of 1969.

2. The words" except the State of Jammu and Kashmir" omitted by Act 51 of 1970, s. 2 and Sch. (w. e. f. 1- 9- 1971 ) 3. Subs. by Act 16 of 1961, s. 2, for sub- section (3). 4. Second proviso omitted by Act 39 of 1963, s. 2 (w. e. f. 23- 12- 1963 ). 5 Ins. by s. 2, ibid, (w. e. f. 23- 12- 1963 ).

the provisions of this Act shall apply to all industrial establishments under the control of the Central Government.]