Section 12(1) in The Bombay Labour Welfare Fund Act, 1953
(1)The State Government may appoint Inspectors to inspect records in connection with the sums payable into the Fund, [Inspector appointed, whether by a local authority or the State Government under the Bombay Shops and Establishments Act, 1948 (Bombay LXXIX of 1948) in relation to any area, shall be deemed to be also Inspector for the purposes of this Act, in respect of establishments, to which this Act applies and the local limits within which such Inspector shall exercise his functions under this Act shall be the area for which he is appointed under the said Act.] [This portion was added by Gujarat 29 of 1973, Section 5.]
