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INDUSTRIAL DISPUTES (TAMIL NADU AMENDMENT) ACT, 2008
T.N. Act No.45/2008
INDUSTRIAL DISPUTES (TAMIL NADU AMENDMENT) ACT, 2008
(Received the assent of the Governor of Tamil Nadu on September 18, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.292, pages 197-198, dated September 29, 2008)
An Act further to amend the Industrial Disputes Act, 1947 in its Application to the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:—
1. Short title, extent and commencement.— (1) This Act may be called the Industrial Disputes (Tamil Nadu Amendment) Act, 2008.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new Section 11-B.— After Section 11-A of the Industrial Disputes Act, 1947 (Central Act 14 of 1947), the following Section shall be inserted, namely:—
"11-B. Power of a Labour Court or Tribunal to execute its award by decree.— A Labour Court or a Tribunal shall have the power of a Civil Court to execute its own award as a decree of a Civil Court and also to execute any settlement as defined in clause (p) of Section 2 as a decree.".
