Assam Tea Plantation Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 1955

An Act to make provision for the framing of a compulsory Provident Fund [and Pension Fund] [Inserted by Assam Act No. 17 of 1967.] 11(and Deposit Linked Insurance Fund) Scheme for the [employees] [Substituted for the word 'Laboures' by Assam Act No. 18 of 1958.] [***] [Deleted for the word 'including artisans' by Assam Act No. 18 of 1958.] employeed in Tea Plantation in Assam. Preamble. - Whereas it is expedient to make provision for the framing of a compulsory Provident Fund [and Pension Fund] [Inserted by Assam Act No. 17 of 1967.] [and Deposit Linked Insurance Fund] [Inserted by Assam Act No. 9 of 1984.] Scheme for the [employees] [Substituted for the word 'Laboures' by Assam Act No. 18 of 1958.] employed in tea plantation in Assam. It is hereby enacted in the Sixth Year of the Republic of India as follows :-

Act number

Act 10 of 1955

Year

1955

Enacted on

15-06-1955

In force from

7 March 2019

Jurisdiction

Assam State Act

Subjects

Labour And Employment

Read the full text of Assam Tea Plantation Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 1955 section by section on LawLens.

Official source: India Code