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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in Bombay Industrial Relations Act, 1946

(2)The [State] Government may, by similar notification, appoint a person to be the Assistant Registrar of Unions for any local area and may, by general or special order, confer on such person all or any of the powers of the Registrar of Unions under this Act.