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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9A) in The Gujarat Labour Welfare Fund Act, 1953

(9A)"specified date" in relation to any establishment for the purpose of payment to the Board of any sum specified in item (a), (b) or (bb) of subsection (2) of section 3 shall be the date on or before which any such sum becomes payable to the Fund, "] "