| [Repealed by Act 20 of 1937, S. 3 and Sch. II] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 5th March, 1932.) |
An Act to repeal the Employer's and Workmen (Disputes) Act, 1860.
Whereas it is expedient to repeal the Employers and Workmen (Disputes) Act, 1860 (IX of 1860); It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 20 of 1937, Section 1 read as:
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1. Short title.- This Act may be called the Employers and Workmen (Disputes) Repealing Act, 1932.
1 Repealed by Act 20 of 1937, S. 3 and Sch. II.
2. Repeal of Act IX of 1860:- 1[* * *]
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Prior to repeal by Act 20 of 1937, Section 2 read as:
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2. Repeal of Act IX of 1860.- The Employers and Workmen (Disputes) Act, 1860 (IX of 1860), is hereby repealed.
1 Repealed by Act 20 of 1937, S. 3 and Sch. II.