ORDERS BY THE GOVERNOR
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LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH
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NOTIFICATION
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750 THE ASSAM GAZETTE, EXTRAORDINARY, M AY 6, 1994
ASSAM ACT,NO. XXV OF 1994
(Received the assent of the Governor on 5th May, 1994) THE ASSAM TEA PLANTATION EMPLOYEES'
WELFARE FUND (AMENDMENT) ACT, 1994-
AN
ACT
further to amend the Assam Tea Plantation Employees'Welfare Fund Act, 1959.
Preamble - Whereas if is expedient to amend the
Assam Tea Plantation Employees' Wel-
fare Fund Act, 1959 (Assam Act No.XVI
of I960), hereinafter called the principal Act, in the manner hereinafter appearing:
It is hereby enacted in the Forty* fifth Year of the Republic of India as follows, namely
Short title, 1. (1) This Act may be called the
Commence? Assam Tea Plantation Employees' Wel- ment. fare Fund (Amendment) Act, 1994.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force on such' date as the State Government may, by notification, in the Official Gazette, app*
dint. ofSeTtion̂ 12- (1) In the principal Act, in Section
2. in sub-section (2), the figure "500"
appearing in the last line between the words ''Rupees" and "per month" shall be substituted by the figure "1600".
(2) For sub-section (10), the following
shall be substituted, namely—
"(10) "Wages" means wages as defi-
ned in Section 2(h) of the Minimum
Wages Act, 1948 (Act II of 1948) or such wages/salaries as settled by any agree- ment/bilateral agreement between th® management and the employees".
K. LASKAR,
Secretary to the Govt, of Assam, Legislative Department.
• i : barfpilrfi n vdara ■ GUWAHATI;—Printer & Published by the Dy. Director VP) Directorate ofPtg. &Sty., Assam, Gu'.vahati-21 (Ex. Gazette - )
No.l 19-1,005-400-6 5-94.
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