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Union of India - Act

The Payment of Wages (Amendment) Act, 2017

UNION OF INDIA
India

The Payment of Wages (Amendment) Act, 2017

Act 1 of 2017

  • Published in Gazette of India on 15 February 2017
  • Not commenced
  • [This is the version of this document from 15 February 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Payment of Wages Act, 1936.BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-

1.

(1)This Act may be called the Payment of Wages (Amendment) Act, 2017.
(2)It shall be deemed to have come into force on the 28th day of December, 2016.

2. For section 6 of the Payment of Wages Act, 1936, the following section shall be

substituted, namely:-"6. All wages shall be paid in current coin or currency notes or by cheque or by crediting the wages in the bank account of the employee: Provided that the appropriate Government may, by notification in the Official Gazette, specify the industrial or other establishment, the employer of which shall pay to every person employed in such industrial or other establishment, the wages only by cheque or by crediting the wages in his bank account.".

3.

(1)The Payment of Wages (Amendment) Ordinance, 2016 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Payment of Wages Act, 1936, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.