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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(b) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.

(b)a new Board shall be constituted for the Karnataka area within a period of [four] [Substituted, by G.S.R. 80, dated 10th January, 1962 with retrospective effect.] years from the appointed day: