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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in The Gujarat Labour Welfare Fund Act, 1953

(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following matters, namely:—
(a)the agency for and the manner of collection of sum specified in [sub-section