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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Gujarat - Subsection

Section 6B(7) in The Bombay Labour Welfare Fund Act, 1953

(7)Any sum duly deducted by an employer from the wages of an employee under this section be deemed to have been entrusted by him by the employee for the purpose of paying the contribution in respect of which it was deducted.