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State of Maharashtra - Section

Section 4 in The Maharashtra Industrial Relations Act, 1946

4. Commissioner of Labour

(1)The State Government shall, by notification in the Official Gazette, appoint a person to be Commissioner of Labour.
(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 Commissiner of Labour on any person whether generally or for any local area.