| 26. If
the appropriate Government is satisfied that having regard to an establishment or a class
of establishments providing for the grant of benefits which are not less favourable than
those provided in this Act, it is necessary so to do, it may, by notification in the
Official Gazette, exempt, subject to such conditions and restrictions, if any, as may be
specified in the notification, the establishment or class of establishments from the
operation of all or any of the provisions of this Act or of any rule made thereunder. |
