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.