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CINE-WORKERS WELFARE FUND (AMENDMENT) ACT, 2001
No. 56 of 2001
[13th December, 2001]
An Act further to amend the Cine-workers Welfare Fund Act, 1981.
BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Cine-workers Welfare Fund (Amendment) Act, 2001.
(2) It shall, come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 2 of Act 33 of 1981.
2. In section 2 of the Cine-workers Welfare Fund Act, 1981, in clause (b), for subclause (ii), the following sub-clause shall be substituted, namely:—
"(ii) whose remuneration with respect to such employment in or in connection with the production of each of any five feature films, not being less than the monthly remuneration or lump sum remuneration stipulated prior to the commencement of the Cine-workers Welfare Fund (Amendment) Act, 2001, does not exceed such sum, whether monthly or by way of lump sum or instalments, as may be specified by the Central Government by notification in the Official Gazette;".
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