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INDUSTRIAL DISPUTES (APPELLATE TRIBUNAL) (WITHDRAWAL OF ASSAM MODIFICATION ORDERS) ACT, 1958
INDUSTRIAL DISPUTES (APPELLATE TRIBUNAL) (WITHDRAWAL OF ASSAM MODIFICATION ORDERS) ACT, 1958
(Published in the Assam Gazette, Extraordinary, dated the 11th July, 1958)
[Received the assent of the President on the 1st July, 1958]
An Act to empower the state Government to withdraw its orders published in Notification No. GLR 174/54, dated the 1st May, 1954 modifying the decision of the Appellate Tribunal of India
Whereas the Industrial Disputes (Appellate Tribunal) Act, 1950 (Act No. XLVIII of 1950) has been repealed and whereas it is expedient to empower the State Government to withdraw its order published in Notification No. GLR 174/54, dated the 1st May, 1954 modifying the decision of the Appellate Tribunal of India constituted under the Act so repealed, in the manner hereinafter appearing.
It is hereby enacted in the Ninth Year of the Republic of India as follows:
1. Short title, extent and commencement.
(1) This Act may be called the Industrial Disputes (Appellate Tribunal) (Withdrawal of Assam Modification Orders) Act, 1958.
(2) It extends to the whole of Assam.
(3) It shall come into force at once.
2. Power to withdraw any Notification.
The State Government may, by notification in the official Gazette, withdraw at any time the order published in Notification No. GLR 174/54, dated the 1st Amy, 1954, modifying the decision of the Appellate Tribunal of India pronounced on the 2nd April, 1954 in Appeal No. CAL/244/52, in the matter of the workmen of all Tea Estates in Assam represented by the Indian National Trade Union Congress, Dibrugarh versus Management of all Tea Estates in Assam, represented by the Indian Tea Association, Calcutta and others.
3. Order of withdrawal to have immediate effect.
The decision of the Appellate Tribunal of India as referred to in S.2 shall come into immediate effect unmodified as soon as the State Government withdraw the Notification referred to in the same section.
