Section 7 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
7. Repeal.
- On and from the date this Act comes into force the Industrial Disputes and the Industrial Disputes (Appellate Tribunal) Ajmer Amendment Act, 1956 (Ajmer Act V of 1956) in force in the Ajmer area and the corresponding laws, if any, in force in the Abu and Sunel areas shall stand repealed.NotificationsNotification No. D 816/F, 3(21) /Lab 159, dated 24-6-1960, pub. in Raj. Gaz., Exty., Pt. IV-C, dt. 27-6-1960, p. 91. - In exercise of the powers conferred by sub-section (2) of section 1 of the Industrial Disputes (Rajasthan Amendment) Act, 1958 (34 of 1958) the State Government hereby appoints 1st day of July, 1960, as the date on which the provisions of the said Act; shall come into force in the State of Rajasthan.
