Section 29 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
29. Amendment of Central Act No. 4 of 1936.
- In sub-section (8) of Section 8 of the Payment of Wages Act, 1936 (No. 4 of 1936) in its application to the State of Madhya Pradesh, the following proviso shall be inserted, namely :-"Provided that in case of any Factory or establishment to which the provisions of the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982, apply, all such realisation shall be paid into the Madhya Pradesh Labour Welfare Fund constituted under the said Act and shall be applied for the purpose of the said Act."
