Section 2(4)(iii) in The Maharashtra Labour Welfare Fund Act, 1953

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State of Maharashtra - Subsection

Section 2(4)(iii) in The Maharashtra Labour Welfare Fund Act, 1953

(iii)[ any establishment within the meaning of the Bombay Shops and Establishments Act, 1948, which employs, or on any working day during the preceding twelve months, employed [five] [This portion was substituted for the portion beginning with '(iii) any establishment' and ending with 'or any State Government' by Maharashtra 16 of 1971, Section 2(3).] or more persons, [including the establishments which have been granted exemption partly or wholly under the proviso to section 4 of that Act.'] [This portion was added by Maharashtra 24 of 2003, Section 2(b) (w.e.f, 7-1-2002).]:

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State of Maharashtra - Subsection

Section 2(4)(iii) in The Maharashtra Labour Welfare Fund Act, 1953