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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 3.Act XIV of 1947 to apply to working journalists. (1)The provisions of the Industrial Dispute Act, 1947 (XIV of 1947), as in force for the time being, shall, subject to the modification specified in sub-section (2), apply to, or in relation to, working journalists as they apply to, or in relation to, workmen within the meaning of the Act. (2)Section 25-F of the aforesaid Act, in its application to working journalist, shall be construed as if in Cl. (a) thereof, for the period of notice referred to therein in relation to the retrenchment of a workman, the following periods of notice in relation to the retrenchment of a working journalist had been substituted, namely. - (a)Six months, in the case of an editor, and (b)Three months, in the case of any other working journalist.    |
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