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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(3)(b) in The West Bengal Labour Welfare Fund Act, 1974

(b)who, being employed in supervisory capacity, draws wages exceeding [sixteen hundred rupees] [Words substituted for the words 'seven hundred and fifty rupees' by W.B. Act 19 of 1988.] per mensem or exercises, either by the nature of duties attached to the office, or by reason of the powers vested in him, functions mainly of a managerial nature.