Section 25 in Karnataka Labour Welfare Fund Act, 1965
25. Amendment of section 8 of Central Act 4 of 1936.
- In section 8 of the Payment of Wages Act, 1936 (Central Act 4 of 1936), to sub-section (8) the following shall be added before the Explanation, namely: -"but in the case of any factory or establishment to which the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] Labour Welfare Fund Act, 1965, applies all such realisations shall be paid into the Fund constituted under the said Act".
