THE WORKMEN'S BREACH OF CONTRACT (REPEALING) ACT, 1925 [Act No. 03 of 1925] [PASSED BY THE INDIAN LEGISLATURE.] (Received the assent of the Governor General On the 11th February,
1925.) An Act to repeal certain enactments whereby breaches of contract
by labourers are made punishable under the criminal law. WHEREAS it is expedient to
repeal certain enactments whereby breaches of contract by labourers are made
punishable under the criminal law; It is hereby enacted as follows: -- (1)
This Act may be called the Workmen's Breach of Contract
(Repealing) Act, 1925. (2)
It shall come into force on the first day of April, 1926. The enactments mentioned in
the Schedule are hereby repealed to the extent specified in the fourth column
thereof. Schedule - SCHEDULE THE SCHEDULE. ENACTMENTS REPEALED (See section 2.) Year. No. Short title. Extent of repeal. 1859 XIII The Workman's Breach of Contract Act,
1859. The whole. 1860 XLV The Indian Penal Code Sections 490 and 492. 1897 XIV The Indian Short Titles Act, 1897. So much of the Schedule as relates to
the Workman's Breach of Contrast Act, 1859. 1920 XII The Workman's Breach of Contract
(Amendment) Act, 1920. The whole. " XXXVIII The Devolution Act, 1920 So much of the First Schedule as
relates to the Workman's Breach of Contract Act, 1859. CALCUTTA: GOVERNMENT OF INDIA CENTRAL PUBLICATION BRANCH PRINTED
AT THE GOVERNMENT OF INDIA PRESS, DELHI.
WORKMEN'S BREACH OF CONTRACT
(REPEALING) ACT, 1925
Preamble - THE WORKMEN'S BREACH OF CONTRACT (REPEALING) ACT, 1925PREAMBLE