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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(2) in Bombay Industrial Relations Act, 1946

(2)The [State] Government may by notification in the Official Gazette direct that in the case of any union or class of unions specified in the notification the membership subscription may, subject to a minimum of [twenty-five paise] per month, be less than [fifty-paise],