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

State of Gujarat - Subsection

Section 2(2)(b) in The Gujarat Labour Welfare Fund Act, 1953

(b)Who, being employed in a supervisory capacity, draws wages exceeding 9 [three thousand and five hundred] per mensem or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature. ]