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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(4)(c) in The Bombay Labour Welfare Fund Act, 1953

(c)published in any two newspapers in the language commonly understood in the area in which such establishment is situated, and circulating therein or in such other manner as may be prescribed, regard being had to the amount of claim.