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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(a) in The Maharashtra Labour Welfare Fund Act, 1953

(a)[ the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the Board or into the Fund, the manner of making such payment and the agency for, and manner of collection of any such sum;] [Clause (a) was deemed always to have been substituted for the original by Maharashtra 22 of 1966, Section 8(a).]