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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(13)(ii) in The Gujarat Industrial Relations Act, 1946

(ii)a person who being employed primarily in a managerial, administrative or supervisory capacity draws basic pay (excluding allowances) exceeding [one thousand] [These words were substituted for the words 'Five hundred' by Gujarat 22 of 1981, section 2.] rupees per month, and