The Assam Tea Plantations Employees Welfare Fund (Amendment) Act, 2018

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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
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LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH 
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NOTIFICATION
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The 6th May 1994
No LGL. 42/90/50. — The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

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.
P r e a m b le  -  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- 
m e n t. 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.
ofS eT tion^1 2 - (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.
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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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