Tamil nadu act 009 of 1963 : Industrial Disputes (Tamil Nadu Amendment) Act, 1963

Preamble

Industrial Disputes (1[Tamil Nadu] Amendment) Act, 1963*

1[Tamil Nadu Act No. 9 of 1963]2[29th May, 1963]

An Act further to amend the Industrial Disputes Act, 1947, in its application to the 3[State of Tamil Nadu]

Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fourteenth Year of the Republic of India as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 27th March, 1963, Part IV-Section 3, page 62.

3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as ??? by the Tamil Nadu Adaptation of Laws (Second Amendment Order, 1969).

* Received the assent of the President on the 26th May, 1963, first published in the Fort St. George Gazette on the 29th May, 1963 (Jyaistha 8, 1885)

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Industrial Disputes (1[Tamil Nadu] Amendment) Act, 1963.

(2) It extend to the whole of the 3[State of Tamil Nadu].

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as ??? by the Tamil Nadu Adaptation of Laws (Second Amendment Order, 1969).

Section 2. Amendment of the First Schedule to Central Act XIV of 1947

2. Amendment of the First Schedule to Central Act XIV of 1947.- In the First Schedule to the Industrial Disputes Act, 1947 (Central Act XIV of 1947), after item 10, the following items shall be added, namely:-

"11. Leather.

12. Oxygen and acetylene.".

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