Section 2 in Payment of Wages (Tamil Nadu Amendment) Act, 1959
2. Amendment of section 2, Central Act IV of 1936.
- In clause (ii) of the Payment of Wages Act, 1936 (Central Act IV of 1936) (hereinafter referred to as the principal Act), -(i)in item (a), after the words "omnibus service", the words "or motor or other transport undertaking" shall be added;(ii)after item (g) the following item shall be added, namely: -"(h) establishment or undertaking which the State Government may, by notification in the Official Gazette, declare to be an industrial establishment for the purposes of this Act".
