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THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2005
THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2005
ASSAM ACT NO. XLI OF 2005
(Received the assent of the Governor on 7th September, 2005)
An Act further to amend the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme Act, 1955.
Preamble
Whereas it is expedient further to amend the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme Act, 1955, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:-
Short title, extent and commencement.
1.(1) This Act may be called the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of Schedule.
2. In the principal Act, in the schedule, in para 9B(iii), for the word “fifteen”, occurring in between the words “more than rupees” and “thousand”, the word “twenty” shall be substituted
