Section 2(9) in Bombay Labour Welfare Fund Act, 1953
(9)"Prescribed" means prescribed by rules made under this Act;["(9A) "specified date" in relation to any establishment for the purpose of payment to the Board of any sum specified in item (a), (b), or (bb) of subsection (2) of Section 3 shall be the date on or before which any such sum becomes payable to the Fund,"]
