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[Cites 0, Cited by 0] [Section 6A(13)] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(13)(b) in The Bombay Labour Welfare Fund Act, 1953

(b)which are proved to have been spent before the sixth day of December 1961, and accordingly such unpaid accumulations shall not be liable to be collected and paid under sub-section (4) of Section 3].