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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 13D.Application of certain provisions. - The provisions of Secs. 10 to 13-A shall apply to, and in relation to, the Board constituted under Sec. 13C, the Central Government and non-journalist newspaper employees, subject to the modifications that- (a)The references to the Board and working journalists therein, wherever they occur, shall be construed respectively as references to the Board constituted under Sec. 13-C-and to non-journalist newspaper employees; (b)The references in sub-section (3) of Sec. 11 to Sec. 9 shall be construed as a reference to Sec. 13-C; and (c)The references in Sec. 13 and Sec. 13-A to Sec. 12 shall be construed as a reference to Sec. 12 read with this section.]    |
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