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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(a) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.

(a)As from the appointed day, the existing Board shall cease to function and operate in the Abu area and the Karnataka area and shall be deemed to have been constituted for the Bombay area, and