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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Industrial Relations Act, 1946

(2)The State Government may, by general or special order, notified in the Official Gazette confer and impose all or any of the powers and duties of the Commissiner of Labour on any person whether generally or for any local area.