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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in Bombay Industrial Relations Act, 1946

(2)The [State] Government may, by general or special order notified' in the Official Gazette, confer and impose all or any of the powers and duties of the Commissioner of Labour on any person whether generally or for any local area.