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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1A) in The Maharashtra Labour Welfare Fund Act, 1953

(1A)[ "contribution" means the sum of money payable to the Board in accordance with the provisions of section 6BB;] [Sub-clause (1A) was inserted by Maharashtra 16 of 1971, Section 2(1).]