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 7] [Entire Act] Bombay Presidency - Subsection Section 7(a) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959. (a)by the new Board if the purposes of the contract as from the appointed day, are exclusively relatable to the Karnataka area, and
