Preamble
Tamil Nadu Labour Welfare Fund (Amendment) Act, 1997*
| [Tamil Nadu Act No. 59 of 1997] | [1st November, 1997] |
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-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Labour Welfare Fund (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 2
2. Amendment of section 2.- In section 2 of the Tamil Nadu Labour Welfare Fund Act, 1972 (Tamil Nadu Act XXXVI of 1972), in clause (b), in sub-clause (i), in item (b), for the expression "draws wages exceeding Rs. 1,000 per mensem", the words "draws wages exceeding three thousand and five hundred rupees per mensem" shall be substituted.