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[Cites 0, Cited by 1] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(3) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

(3)Any interim rates of wages fixed under sub-section (1) shall remain in force until the order of the Central Government under section 12 comes into operation.