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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(h) in The West Bengal Labour Welfare Fund Act, 1974

(h)any loan, grant-in-aid or subsidy paid by the Central or State Government or any local authority;
(hh)[ any sum paid by the Central Government or the State Government or any local authority for implementation of any scheme for the welfare of labour not employed in any establishment;] [Clause (hh) inserted by W.B. Act 23 of 1980.]