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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(h) in The Maharashtra Labour Welfare Fund Act, 1953

(h)cost of administering the Act [including the salaries, allowances, pension, provident fund and gratuity and other fringe benefits of the staff] [These words were substituted for the words 'including the salaries and allowances of the staff' by Maharashtra 4 of 1984, Section 5.] appointed for the purposes of the Act; and