Industrial Disputes (West Pakistan Amendment) Ordinance, 1967

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Industrial Disputes (West Pakistan Amendment) Ordinance, 1967 5 of 1967 [07 June 1967] CONTENTS 1. Short Title 2. Amendment Of Section 5 Of Ordinance Lvi Of 1959 Industrial Disputes (West Pakistan Amendment) Ordinance, 1967 5 of 1967 [07 June 1967] An Ordinance to amend the Industrial Disputes Ordinance, 1959, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient further to amend the Industrial Disputes Ordinance, 1959 (LVI of 1959), in its application to the Province of West Pakistan, in the manner hereinafter appearing; AND WHEREAS the Provincial Assembly of West Pakistan is not in session and the Governor of West Pakistan is satisfied that circumstances exist which render immediate legislation necessary; Now, THEREFORE, in exercise of the powers conferred on him by clause (1) of Article 79 of the Constitution, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title :- T h i s Ordinance may be called the Industrial Disputes (West Pakistan Amendment) Ordinance, 1967. 2. Amendment Of Section 5 Of Ordinance Lvi Of 1959 :- In the Industrial Disputes Ordinance, 1959 (LVI of 1959), in its application to the Province of West Pakistan, in section 5, in sub- section (6) thereof, for the word "employees" the word "employers" shall be substituted and shall be deemed to have been so substituted with effect from 5th November, 1966.

Act Metadata
  • Title: Industrial Disputes (West Pakistan Amendment) Ordinance, 1967
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 21772
  • Digitised on: 13 Aug 2025