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Report No. 199 18. Applicability of the Act and exemptions.- The provisions of this Act (other than sections 3, 4, 7 and 8) (1) shall apply to all contracts entered into after the commencement of this Act; and (2) shall not apply to (f) contracts and relations between employers and workmen under the labour laws in force; (g) public employment under the Central Government or a State Government or their instrumentalities or under local authorities; (h) employment under public sector undertakings of the Central Government or a State Government; (i) employment under corporations or bodies established by or under statutes made by Parliament or State Legislatures; (j) contractual terms in respect of which measures are provided in international treaties or agreements with foreign countries to which the Central Government is a signatory.    |
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