Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Union of India - Act

The Dock Workers (Regulation of Employment) Amendment Act, 1980

UNION OF INDIA
India

The Dock Workers (Regulation of Employment) Amendment Act, 1980

Act 49 of 1980

  • Published in Gazette of India on 29 November 1980
  • Not commenced
  • [This is the version of this document from 29 November 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Dock Workers (Regulation of Employment) Act, 1948.BE it enacted by Parliament in the Thirty-first Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Dock Workers (Regulation of Employment) Amendment Act, 1980.

2. [Amendment of section 3.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 3 and the First Schedule (w.e.f. 31-3-1988).

3. Validation.-

Every fund created or purporting to have been created and every provision with respect thereto made or purporting to have been made under the principal Act before the commencement of this Act shall, for all purposes, be deemed to be, and to have always been, as validly and effectively created or made as if the provisions of section 3 of the principal Act, as amended by this Act, had been in force at all material times and accordingly, notwithstanding any judgment, decree or order of any court,-
(a)all contributions to any such fund received or collected before the commencement of this Act shall be deemed to be and shall be deemed always to have been as validly received or collected as if the provisions of section 3 of the principal Act, as amended by this Act, were in force at all material times;
(b)no suit or other proceeding shall be maintained or continued in any court for the refund of, and no enforcement shall be made by any court of any decree or order directing the refund of, any such contribution which had been received or collected and which would have been validly received or collected if the provisions of section 3 of the principal Act, as amended by this Act, had been in force at all material times;
(c)recoveries shall be made of all contributions to any such funds which have not been received or collected but which would have been received or collected if the provisions of section 3 of the principal Act, as amended by this Act, had been in force at all material times.
Explanation.-For the removal of doubts it is hereby declared that no act or omission on the part of any person, before the commencement of this Act, shall be punishable as an offence which would not have been so punishable if this Act had not come into force.

4. [Amendment of section 8.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 3 and the First Schedule (w.e.f. 31-3-1988).

5. [Insertion of new section 8A.] Rep. by s. 3 and the First Schedule, ibid. (w.e.f. 31-3-1988).