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

State of Gujarat - Subsection

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

(b)the manner in which the accounts of the Fund shall be maintained and audited under sub-section (3) of Section 3 ;
(bb)[ the manner in which the Welfare Commissioner shall collect under sub-section (3) of Section 6C the amount of interest payable under sub-section (2) of that section to the Board, and the conditions subject to which the Welfare Commissioner may remit the whole or any part of the amount of interest under the proviso to sub-section (3) of that Section;"] [Clause (bb) was inserted by Gujarat 36 of 1980, Section 6 (1).]