Section 143(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)The following enactments shall stand repealed on and from the dates the notification referred to in sub-section (2) of section 1 is issued, namely:-(a)The Factories Act, 1948(63 of 1948);(b)The Plantations Labour Act, 1951(69 of 1951);(c)The Mines Act, 1952(35 of 1952);(d)The Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955(45 of 1955);(e)The Working Journalists (Fixation of Rates of Wages) Act, 1958(29 of 1958);(f)The Motor Transport Workers Act, 1961(27 of 1961);(g)The Beedi and Cigar Workers (Conditions of Employment) Act, 1966(32 of 1966);(h)The Contract Labour (Regulation and Abolition) Act, 1970(37 of 1970);(i)The Sales Promotion Employees (Conditions of Service) Act, 1976(11 of 1976);(j)The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979(30 of 1979);(k)The Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981(50 of 1981);(l)The Dock Workers (Safety, Health and Welfare) Act, 1986(54 of 1986);(m)The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996(27 of 1996).
