| [Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [As Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 30th September, 1932.) |
An Act to amend the Trade Disputes Act, 1929, for certain purposes.
Whereas it is expedient to amend the Trade Disputes Act, 1929 (VII of 1929), for the purposes hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Trade Disputes (Amendment) Act, 1932.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of section 13, Act VII of 1929:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of section 13, Act VII of 1929.- In section 13 of the Trade Disputes Act, 1929 (VII of 1929),-
(a) in sub-section (1),-
(i) for the words "except with the consent in writing of the Secretary of the Trade Union or of the person, firm or company in question" the words if the Trade Union, person, firm or company in question has preferred a request to the Court or Board that such information shall be treated as confidential shall be substituted, and
(ii) for the words "without such consent" the words "without the consent in writing of the Secretary of the Trade Union or the person, firm or company in question, as the case may be" shall be substituted;
(b) in sub-section (2), after the words "before a Court or Board" the word "wilfully" shall be inserted; and
(c) after sub-section (2) the following sub-sections shall be inserted, namely:-
"(3) No Criminal Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this section.
(4) No Criminal Court shall take cognizance of any offence under this section except with the previous sanction, of the authority appointing such Court or Board; and no Civil Court shall without the like sanction entertain any suit against a member of a Court or Board, or any person present at or concerned in the proceedings before a Court or Board, for any matter arising out of such proceedings."
1 Repealed by Act 1 of 1938, S. 2 and Sch.