| [Uttar Pradesh Act 22 of 1960]1 |
An Act to amend the Minimum Wages Act, 1948, in its application to Uttar Pradesh for certain purposes
Whereas it is expedient to amend the Minimum Wages Act, 1948, in its application to Uttar Pradesh for the purposes hereinafter appearing;
It is hereby enacted in the Eleventh Year of the Republic of India as follows:
1 Received the assent of the President on 26-9-1960 and published in the U.P. Gaz., Extra., dt. 3-10-1960.
1. Short title and commencement.-(1) This Act may be called the Minimum Wages (U.P. Amendment) Act, 1960.
(2) This Act shall be deemed to have come into force from the first day of January, 1960.
2. In sub-clauses (i) and (ii) of clause (a) of sub-section (1) of Section 3 of the Minimum Wages Act, 1948, in its application to Uttar Pradesh for the figure "1959" wherever occurring the figure "1960" shall be substituted.