Unless otherwise provided this Act shall apply to factories belonging to the Central or any State Government. 1. Ins. by Act 20 of 1987, s. 41 (w.e.f. 1-12-1987). 2. Section 115 renumbered as sub-section

(1) thereof by, s. 42, ibid., (w.e.f. 1-12-1987). 3. Subs. by s. 42, ibid., for “three months” (w.e.f. 1-12-1987). 4. Ins. by s. 42, ibid. (w.e.f. 1-12-1987). 54