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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(12)(iii) in Bombay Industrial Relations Act, 1946

(iii)irrespective of the pay drawn, any other person or class of persons employed in any capacity specified in clause (ii) or in a technical capacity which the State Government may, by notification in the Official Gazette, specify in this behalf;]