Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Payment Of Wages (Andhra Pradesh Amendment) Act, 1982 15 of 1982 CONTENTS 1. Short Title 2. Amendment Of Section 6, Central Act 6 Of 1936 Payment Of Wages (Andhra Pradesh Amendment) Act, 1982 15 of 1982 An Act further to amend the Payment of Wages Act. 1936 in its application to the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-third year of the Republic of India as follows: 1. Short Title :- This Act may be called the Payment of Wages (Andhra Pradesh Amendment) Act, 1982. 2. Amendment Of Section 6, Central Act 6 Of 1936 :- In the Payment of Wages Act, 1936 in its application to the State o f Andhra Pradesh, in Section 6, after the proviso, the following further proviso shall be inserted namely.-- Provided further that the State Government may, by notification in the Andhra Pradesh Gazette, specify the industrial establishments, the employers of which shall pay to the persons employed therein, the wages either by cheque or by crediting the Wages in their bank account.