Section 4(1)(a) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(a) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961

(a)in relation to any relief undertaking and in respect of the period for which the relief undertaking continues as such under sub-section (2) of section 3;-

(i)all or any of the laws mentioned in the Schedule to this Act or any provisions thereof shall not apply (and such relief undertaking shall be exempted therefrom) or shall, if so directed by the State Government, be applied with such modifications (which do not however affect the policy of the said laws) as may be specified in the notification; and

(ii)all or any of the agreements, settlements, awards or standing orders, made under any of the laws mentioned in the Scheduled to this Act, which if lay be applicable to the undertaking immediately before it was acquired or taken over by the State Government or before the issue of the notified order in respect thereof under section 18-A of the Industries (Development and Regulation) Act, 1951 (Central Act 65 of 1951), or before any loan, guarantee, or other financial assistance was provided to it. by the State Government, shall be suspended in operation, or shall, if so directed by the State Government, be applied with such modifications as may be specified in the notification; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 4(1)(a) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961