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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2)(e) in The Bombay Labour Welfare Fund Act, 1953

(e)the number of representatives of employers and employees, independent members and representatives of women on the Board, and the allowance, if any, payable to them, under Section 4;