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THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2004
THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2004
Act 3 of 2005
ASSAM ACT NO. III OF 2005
(Received the assent of the Governor on 13th January, 2005)
THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2004
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-fifth 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, 2004.
(2) It shall come into force at once.
Amendment of Section 2.
2. In the principal Act, in Section 2, in clause (d), for the figures and words “Rs.5000/- (Rupees five thousand)” the figures and words “Rs.6500/- (Rupees six thousand five hundred)” shall be substituted.
