Section 1 in The Punjab Labour Welfare Fund Act, 1965
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Labour Welfare Fund Act, 1965.(2)[ It extends to the territories which, immediately before the 1st day of November, 1966, were comprised in the State of Punjab, excluding the territory transferred to the Union Territory of Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966)]. [Substituted by Government of India, S.O. No. 1301, dated 28th March, 1969.](3)It shall come into force on the first day of July, 1965.
