Section 2A in The Punjab Labour Welfare Fund Act, 1965
2A. [ Construction of certain references in the Act. [Substituted by Government of India, S.O. No. 1301 dated 28th March, 1969.]
(1)In the application of the provisions of this Act to the Union territory of Chandigarh, any references therein to the State or State Government shall be construed as a reference to the Administrator of the Union territory of Chandigarh.(2)Sub-section (3) of section 27 shall not apply in relation to the Union territory of Chandigarh but shall apply to the State of Haryana with the modifications that for the words "each house of the State Legislature", the words "the Legislative Assembly" and for the words "both Houses agree" at both the places where they occur, the words "the Legislative Assembly agree" shall be substituted.]
