Section 2(1) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
(1)In this Order, unless the context otherwise requires-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan;(b)"Act" means the Bombay Labour Welfare Fund Act, 1953 (Bombay Act 40 of 1953);(c)"appointed day" means the date on which the Order comes into force;(d)"Bombay area" means the territories which immediately before first day of November, 1956, were comprised in the State of Bombay, excluding the Abu area and the Karnatak area;(d)"existing Board" means the Bombay Labour Welfare Board constituted under the Act;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district (excluding the Chandgad taluka), transferred from the former State of Bombay to the new State of Mysore;(g)"new Board" in relation to Karnataka area-(a)as respects any period before its constitution under section 4 of the Act, shall mean the Government of Mysore; and(b)as respects any period after such constitution, shall mean the Board so constituted;(h)"Statement" means a Statement appended to this Order.
