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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2) in Bombay Industrial Relations Act, 1946

(2)The [State] Government may, by similar notification, appoint Assistant Labour Officers, for any local area or areas, and may by general or special order confer on them all or any of the powers of the Labour Officer under this Act.