Preamble
| [Bihar Act 3 of 1961] | (President's assent published in the Bihar Gazette, Extraordinary of the 1st March, 1961) |
An Act to amend the Minimum Wages Act, 1948, in its application to the State of Bihar
Be it enacted by the Legislature of the State of Bihar in the Eleventh Year of the Republic of India as follows:-
Section 1. Short Title
1. Short Title.-This Act may be called the Minimum Wages (Bihar Amendment) Act, 1960
Section 2. Amendment of Section 3 of Act XI of 1948
2. Amendment of Section 3 of Act XI of 1948.-In sub-clause (i) of clause (a) of sub-section (1) of Section 3 of the Minimum Wages Act, 1948 (XI of 1948), for the words and figures "before the 31st day of December, 1959", the words and figures "before the 31st day of December, 1961" shall be substituted.