Section 3(2)(c) in The West Bengal Labour Welfare Fund Act, 1974

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(c)all fines imposed on employers by Courts for contravention of the provisions of-

(i)the Industrial Disputes Act, 1947,

(ii)the Factories Act, 1948,

(iii)the Minimum Wages Act, 1948,

(iv)the Payment of Wages Act, 1936,

(v)the Industrial Employment (Standing Orders) Act, 1946,

(vi)the West Bengal Shops and Establishments Act, 1963;

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