Section 6A(5) in The Bombay Labour Welfare Fund Act, 1953
(5)After the notice is first affixed and published under sub-section (4) it shall be again affixed and published from time to time for a period of [one year] from the date on which it was first affixed and published, in the manner provided in that sub-section in the months of June and December [***] [The words 'each year' deleted by Gujarat 5 of 2005, dated 25th February 2005 (w.r.e.f. 31-12-2004).].
