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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Gujarat - Subsection

Section 6B(8) in The Bombay Labour Welfare Fund Act, 1953

(8)An employer shall pay the employer's and the employee's contribution to the Board by cheque, money order or in cash, and he shall bear the expenses of remitting to the Board such contribution.