MINIMUM WAGES (BIHAR AMENDMENT) ACT, 1960

Preamble - MINIMUM WAGES (BIHAR AMENDMENT) ACT, 1960

 

THE MINIMUM WAGES (BIHAR AMENDMENT) ACT, 1960

[Act No. 03 of 1961]

[28th January, 1961]

PREAMBLE

An Act to Amend the Minimum Wages Act, 1948, in Its Application to the State of Bihar

Be it enacted by the Legislature of the State of Bihar in the Eleventh Year of the Republic of India as follows:-

Section 1 - Short title

 

This Act may be called the Minimum Wages (Bihar Amendment) Act, 1960.

Section 2 - Amendment of section 3 of Act XI of 1948

 

In sub-clause () of clause (a) of sub-section (1) of section 3 of the Minimum Wages Act, 1948 (XI of 1948), for the words and figures "before the 31st day of December, 1959", the words and figures "before the 31st day of December, 1961" shall be substituted.