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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Gujarat - Subsection

Section 6C(3) in The Bombay Labour Welfare Fund Act, 1953

(3)The amount of interest payable to the Board under sub-section (2) shall be collected by the Welfare Commissioner in such manner as may be prescribed :Provided that the Welfare Commissioner may, subject to such conditions as may be prescribed, remit the whole or any part of the amount of interest in respect of any period.]