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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(iii) in The Maharashtra Labour Welfare Fund Act, 1953

(iii)It shall be the duty of the Welfare Commissioner to ensure that the provisions of this Act and the rules made thereunder are duly carried out and for this purpose he shall have the power to issue such orders not inconsistent with the provisions of the Act and rules made thereunder as he deems fit including any order implementing the decisions taken by the Board under the Act or rules made thereunder.