The Industrial Disputes (Assam Amendment) Act, 2007

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Registered No. 768/97
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THE ASSAM GAZETTE
EXTRAORDINARY
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PUBLISHED B Y THE AUTHORITY
350 f w < , C T T S R K , 19 2007, 28 1929 (W )
No. 350 Dispur, Monday, 19thNovember, 2007, 28th Kartika, 1929 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 17th November, 2007
No. LGL. 122/200 4/16 . —  The f ollowing Act o fthe  Assam  Leg islative Assem bly which  
receive d the assen t o f the P res ide nt is hereby publish ed for general info rma tion .
ASSAM ACT NO. XX II OF 200 7 
(Receiv ed the  asse nt of  the Pr esident on 30th O ctober, 2 007 )
THE IN DU ST RI AL  DISP UT ES  (ASSAM  AM EN DM EN T) ACT, 2 007  
AN
ACT

226 6 TH E ASS AM  GA ZE TT E, EX TR AO RD INAR Y, NOVEM BER  19, 200 7
fu rthe r to  am en d th e I nd ustrial D ispu tes Ac t, 1947, in its ap plication to the 
Sta te o f As sam.
Preamble W he re as  it is ex pe di en t fu rthe r to  am en d th e In du st rial  Cen tral
D is pu te s Ac t, 194 7, h er ei na fter  refe rred  to as th e p rin ci pa l A ct. , ^ 1 ^ 7  14 
in its a pp lic atio n to  the  State o f Ass am , in  the m an ne r he reinafter 
ap pe ar in g:
It is he re by  en ac te d in the Fif ty -e ig ht  Ye ar o f th e R ep ub lic o f Ind ia as 
follow s
Shor t title, 
extent and  
Commencement.
(1 ) T his  A ct m ay  be  call ed  th e  I n d u s tr ia l D is p u te s  (A ssa m  
A m en dm en t)  Ac t,  20 07 .
(2) It  ex tend s to the  who le o f As sam .
(3) I t sh all c om e i nto force a t once.
Amendment of  
Section 2
2. In the  princi pa l A ct,  in  sectio n 2, in  clau se (s), in be tw ee n th e w ords  "o r 
su pe rv isor y w ork" and  "f or hir e o r rewar d" , the  wor ds  'o r any wo rk  for  
th e p ro mot ion o f sale s", sh all be  ins erted.
Amendment of  
Section 33-C
3. In the p rin cipa l Act, in  sec tio n 3 3 -C, i n sub -se ction (1 ), f or th e w ords "to 
the c ol le ctor  who s hall p ro ce ed  to re co ve r th e same  in  the  sa me  manne r 
as a n ar rea r o f land  rev enu e",  the  wo rds "to th e C hi ef  Judic ial  Magistrate 
havin g juris dic tio n who shall procee d to re alize as if  it were a fine imp ose d 
by su ch  Ma gis tra te"  sh all be s ub sti tut ed .
M O H D . A . H A Q U E ,
Se cretary to  th e G ov er nm en t o f As sam,  
Le gis lative  De partm ent .
GUW AHATI-Printed and Publishe d by the Dy. Director (P&S), Directora te of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No. 699-500-600-19-11-2007.

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