| [Andhra Pradesh Act 19 of 1961] | [9th June, 1961] |
An Act to amend the Minimum Wages Act, 1948 (Central Act 11 of 1948) in its application to the State of Andhra Pradesh
Be it enacted by the Legislature of the State of Andhra Pradesh in the Twelfth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Minimum Wages (Andhra Pradesh) (Amendment) Act, 1961.
2. Amendment of Section 3, Central Act 11 of 1948.-In clause (a) of sub-section (1) of Section 3 of the Minimum Wages Act, 1948 (Central Act 11 of 1948)-
(a) in sub-clauses (i) and (ii), for the words, figures and letters, "before the 31st day of December, 1959", the words, figures and letters "before the 31st day of December, 1961" shall be substituted;
(b) in sub-clause (iii), for the words, "one year" the words "two years" shall be substituted.