Section 4 in Minimum Wages (Gujarat Amendment) Act, 1961
4. Amendment of Section 22-B of Act XI of 1948.-In Section 22-B of the Principal Act, in sub-section (2) for clause (b) the following shall be substituted, namely-
"(b) under Section 22-A, unless the complaint thereof is made within six months of the date on which the offence becomes known to the Inspector;".
