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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1A) in The Bombay Labour Welfare Fund Act, 1953

(1A)[ "Contribution" means the sum of money payable as contribution to the Board in accordance with the provisions of Section 6B,] [Clause (1a), which was deleted, further inserted, by Gujarat 29 of 1973, Section 2 (1).].