Tamil Nadu Labour Welfare Fund (Amendment) Act, 1994*
| [Tamil Nadu Act No. 13 of 1994] | [3rd March, 1994] |
An Act further to amend the Tamil Nadu Labour Welfare Fund Act, 1972
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd March, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Labour Welfare Fund (Amendment) Act, 1994.
(2) Section 2 shall be deemed to have come into force on the 1st April, 1975.
2. Amendment of section 40.- In section 40 of the Tamil Nadu Labour Welfare Fund Act, 1972 (hereinafter referred to as the principal Act), after the words "all or any of the provisions of this Act", the words "or of any rules made thereunder" shall be inserted.
3. Amendment of section 42.- In sub-section (1) of section 42 of the principal Act, after the words "by notification", the words "issued whether prospectively or retrospectively" shall be inserted.