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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1)(iii) in The Bombay Labour Welfare Fund Act, 1953

(iii)it shall be the duty of the Welfare Commissioner to ensure that the provisions of this Act and the rules made there under are duly carried out and for this purpose he shall have power to issue such order not inconsistent with the provisions of the Act and rules made thereunder as he deems fit including any order implementing the decisions taken by the Board under the Act or rules made thereunder.