Section 2 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
2. Definitions.
(1)In this Order, unless the context otherwise requires-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan;(b)"Act" means the Bombay Labour Welfare Fund Act, 1953 (Bombay Act 40 of 1953);(c)"appointed day" means the date on which the Order comes into force;(d)"Bombay area" means the territories which immediately before first day of November, 1956, were comprised in the State of Bombay, excluding the Abu area and the Karnatak area;(d)"existing Board" means the Bombay Labour Welfare Board constituted under the Act;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district (excluding the Chandgad taluka), transferred from the former State of Bombay to the new State of Mysore;(g)"new Board" in relation to Karnataka area-(a)as respects any period before its constitution under section 4 of the Act, shall mean the Government of Mysore; and(b)as respects any period after such constitution, shall mean the Board so constituted;(h)"Statement" means a Statement appended to this Order.(2)The words and expressions used but not defined in this Order and defined in the Act shall have the meanings respectively assigned to them in the Act.
