Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(8) in The Bombay Labour Welfare Fund Act, 1953 (8)"Inspector" means an Inspector appointed under Section 12;[* * * * * [Clauses (8a) and (8b) were deleted, by Gujarat 47 of 1961, Section 4 (e).]* * * * *]
