PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 15,2014
(AGLIN 24, 1936 SAKA)
PART 1
GOVERNMENT OF PUNJAB
167
i
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 15th December, 2014
No.35-Leg./2014.-The following Act of the Legislature
of the State of
Punjab received the assent of the President of India on th
e 26th Day of
November, 2014, is hereby published for genera
l information:-
THE PUNJAB LABOUR WELFARE FUN
D
(AMENDMENT) ACT, 2014
(Punjab Act No. 32 of 2014)
t
=
4
AN
ACT
further to amend the Punjab La
bour Welfare Fund Act, 1965.
Br it enacted by the Legislature
of the State of Punjab in the Sixty-
fifth
Year of the Republic of India as fol
lows:
1. (1) This Act may be called the
Punjab Labour Welfare Fu
nd
(Amendment) Act, 2014. Amendment in
(2) lt shall come into force at
once.
, . section 9-A of
r Welfare Fund Act, 196
5, in section 9-A, In punjab Act 17 of
r rupees", the words "five
1965.
Short title and
commencement.
2. In the Punjab Labou
| sub-section (1), for the words
"two rupees" and "fou
rupees” and "twenty rup
ees” shall, respectively,
be substituted.
H.P.S. MAHAL,
Secretary 10 Gover
nment of Punjab,
Sy
| Department of Legal
and Legislative Affa
irs.
653/12-2014/Pb. Govt. Press, S.A.S. N
agar