| [Bombay Act 32 of 1956]1 | [7th June, 1956] |
An Act further to amend the Indian Trade Unions Act, 1926 in its application to the State of Bombay
Whereas it is expedient further to amend the Indian Trade Unions Act, 1926 (16 of 1926), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons see Bombay Govt. Gaz., 1956, Pt. V, p. 62.
1. Short title.-This Act may be called the Indian Trade Unions (Bombay Amendment) Act, 1956.
2. Amendment of Section 33 of Act 16 of 1926.-In Section 33 of the Indian Trade Unions Act, 1926 (16 of 1926), to sub-section (2) the following shall be added, namely:-
"and in the case of an offence under sub-section (2) of Section 31, within six months next after the alleged offence came to the knowledge of the Registrar."