APPENDIX

In relation to the areas or establishments to which the Maternity Benefit Act, 1961 (53 of 1961) applies, Sec. 32 of the Plantations Labour Act, 1951, has been amended by Sec. 29 of the former Act as follows :

"29. Amendment of Act 69 of 1951. - In Sec. 32 of the Plantations Labour Act, 1951, - (a) in sub-section (1), the letter and brackets "(a)" before the words "in the case of sickness" the word "and" after the words "sickness allowance" and Cl. (b) shall be omitted;

(b) in sub-section (2), the word "or maternity" shall be omitted.