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The Industrial Disputes (Assam Amendment) Act, 2017

Assam · state statute
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Registered No.- 768/97 
THEยทASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
st~ 432 Nxt9.R, lliH<1t~, 1~.201s, 10~, 1940 ~) 
No. 432 Dispur, Saturday, 1st September, 2018, 10th Bhadra, 1940 (S. E.) 
GOVERNMENT OF ASSAM 
ORDERSBYTHEGOVERNOR 
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH 
NOTIFICATION 
The 28th August, 2018 
No. LGL.159/2017/8.-The following Act of the Assam Legislative Assembly 
which received the assent of the President on 2nd August, 2018 is hereby published for general 
information. 
ASSAM ACT NO. XXII OF 2018 
(Received the assent of the President on 2nd August, 2018) 
THE INDUSTRIAL DISPUTES (ASSAM AMENDMENT) ACT, 2017 
3046 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 1, 2018 
Preamble 
Short title, 
extent and 
AN 
ACT 
further to amend the Industrial Disputes Act, 1947 in its application 
to the State of Assam. 
Whereas it is expedient further to amend the Industrial Disputes Act No. 
Act, 194 7, hereinafter referred to as the principal Act, in its application 14 of 
to the State of Assam, in the manner hereinafter appearing; 1947 
lt is hereby enacted in the Sixty-eighth Year of the Republic 
ofindia as follows :-
1. (1) This Act may be called the Industrial Disputes (Assam Amendment ) 
Act, 2017. 
commencement 
(2) It extends to the whole of Assam. 
(3) It shall come into force at once. 
Amendment 2. In the principaJ Act, in section 25K, for the words "one hundred", 
of section 25k appearing in between the words "'than" and "workmen", the 
words "three hundred" shall be substituted. 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6. 
Guwahati : Printed and Published by the Dy. Directors (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21. 
Extraordinary Gazette No. 863 - 200 + 10 - 01 - 09 - 2018. (visit at- dpns.as sam.gov.in) 

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