Section 4A in The Bombay Labour Welfare Fund Act, 1953
4A. [ [Section 4A was inserted by the Bombay Labour Welfare Board (Reconstitution) Order, 1959.]
Power of the Board in respect of the Karnataka area to be exercised by the Government of Mysore for certain period.] [Sub-section (6) was substituted for sub-sections (6) and (7), by Gujarat 47 of 1961, Section 7 (c).] Deleted by Gujarat 47 of 1961, Section 8.
