The Minimum Wages (Manipur Amendment) Act, 1992

ActNo..................... .
‘ Date ofAssent'.:.,....,......,_
Date of Publicatnon .......
THE MINIMUM WAGES (MANIPUR AMEIDMENT) $5, 1992.
BILL
to amend the Minimum Wages Act, 1948 (No,- 11 : of 1948)
BE it enacted by the Legislature of Manipur in tho Forty-thitd Yearof the Republic of India as follows:—
1. Short title and commencementi—( 1) This Act may be called the MinimumWages (Manipur Amendment) Act, 1992.
(2)_ It shall come into force on Inch date as the State Gammon: may,by notification in the official gazette, appoint.
2
2. Insertion of section 22-CG.-—-Inthe Minimum Wages Act, 1948 (No. 21
of 1948) below section 22-C, the following section shall be inserted, namely—
“22-CC—-—-Compounding of ofiences.—-An officer specially empowered by
the State Government in this behalf by notification in the official gazette
may, subject to any general or special order of the State Government in this
. behalf, compound any offence punishable under this Act with fine only
‘ committed for the first time either before or after the institution of the
‘ mmxi web”: of mmfee ashe '
fit, not exceeding the maxinmm amount of 'fin fixed fm’fin W, and
where the offence is so compounded—
‘(zj before theimfitufion 1H mumwfiefifl*mt h
liable to prosecution for such ofi‘cnce end shall, if in custody,\be
set at liberty;
(ii) after the institution of the prosecution, the composition shall amount
to acquittal of the ofi'ender.”.

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