Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6BB(2)] [Section 6BB] [Entire Act]

State of Maharashtra - Subsection

Section 6BB(2)(a) in The Maharashtra Labour Welfare Fund Act, 1953

(a)
(i)in respect of an employee drawing wages upto and inclusive of[three thousand rupees per mensem, six rupees] and
(ii)in respect of an employee drawing wages exceeding These words were substituted for the words 'one thousand rupees per mensem, two rupees by Maharashtra 24 of 2003, Section 4(a)(i)(B).[three thousand rupees per mensem, twelve rupees]