(3)the Payment of Wages Act, 1936 (4 of 1936), shall have effect as if after clause (i) of sub-section (2) of section 7 thereof, the following clause had been inserted, namely:—“(ii) deductions made with the written authorisation of—(i)the employed person; or(ii)the president or secretary of the registered trade union of which the employed person is a member on such conditions as may be prescribed,for contribution to the National Defence Fund or to any Defence Savings Scheme approved by the State Government;”;
