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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(1) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.

(1)Every employee of the existing Board who, immediately before the appointed day, is serving in the Karnataka area, shall, as from that day, be deemed to have been allotted to serve in connection with the affairs of the new Board. A list of such employees is given in Statement IV.