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 6B] [Entire Act] State of Gujarat - Subsection Section 6B(3) in The Bombay Labour Welfare Fund Act, 1953 (3)Every employer shall pay to the Board both the employers contribution and the employee's contribution before the 15th day of July, and 15th day of January, every year.
