Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The Cine Workers Welfare Fund (Amendment) Act, 2001

UNION OF INDIA
India

The Cine Workers Welfare Fund (Amendment) Act, 2001

Act 56 of 2001

  • Published on 1 January 2001
  • Commenced on 1 January 2001
  • [This is the version of this document from 1 January 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Cine- workers Welfare Fund Act, 1981.BE it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Cine- workers Welfare Fund (Amendment) Act, 2001 .
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 2 of Act 33 of 1981 .-

In section 2 of the Cine- workers Welfare Fund Act, 1981 , in clause (b), for sub- clause (ii), the following sub- clause shall be substituted, namely:-" (ii) whose remuneration with respect to such employment in or in connection with the production of each of any five feature films, not being less than the monthly remuneration or lump sum remuneration stipulated prior to the commencement of the Cine- orkers Welfare Fund (Amendment) Act, 2001 , does not exceed such sum, whether monthly or by way of lump sum or instalments, as may be specified by the Central Government by notification in the Official Gazette;". SUBHASH C. JAIN, Secy. to the Govt. of India.