Section 39 in Telangana Labour Welfare Fund Act, 1987
39. Amendment of section 8 of Central Act 4 of 1936.
- In sub-section (8) of section 8 of the Payment of Wages Act, 1936, before the Explanation, the following shall be inserted, namely:-"but in the case of any establishment to which the [Telangana] [Substituted by G.O.Ms.No.6, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.] Labour Welfare Fund Act, 1987 applies, all such realisations shall be paid into the fund constituted under the said Act".
