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THE PAYMENT OF WAGES (ORISSA AMENDMENT) ACT, 1960
THE PAYMENT OF WAGES (ORISSA AMENDMENT) ACT, 1960
[Published vide Orissa Gazette Ext./11.2.1961-O.A.No. 4 of 1961.
For Statement of Objects and Reasons, see Orissa Gazette, Ext. No. 669:A/24.10.1960.]
PREAMBLE
An Act to amend the Payment of Wages Act, 1936
Be it enacted by the legislature of the State of Orissa in the Eleventh Year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Payment of Wages (Orissa Amendment) Act, 1960.
(2) It shall come into force at once.
Section 2 - Amendment of Section 6
To Section 6 of the Payment of Wages Act, 1936 (Act 4 of 1936) the following proviso shaft be added, namely:
"Provided that when the amount of bonus payable to an employed person exceeds an amount equal to one-fourth of his earnings (exclusive of dearness allowances) for the year to which the bonus relates, such excess shall be paid or invested in the manner prescribed".
