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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(9) in Bombay Industrial Relations Act, 1946

(9)"Commissioner of Labour" means an officer appointed by the [State] Government for the time being to be the Commissioner of Labour; and in respect of any of the powers and duties of the Commissioner of Labour that may be conferred and imposed on any person, includes such person;