Section 29 in The Gujarat Labour Welfare Fund Act, 1953
29.
Sub-section (6) was substituted for sub sections (6) and (7). by Guj. 1 of 1999, s. 7(c). 30Section 4A was inserted by the Bombay Labour Welfare Board (Reconstitution) Order. 31The words "and a member so nominated shall hold office for the unexpired portion of the termof the office of his predecessor." were deleted by Guj. 1 of 1999, S. 3, Sch, Sr. No. 1(2). 32Section 6A was inserted by Guj. 47 of 1961, s. 9. 33These words were substituted for the words „three years‟ by Guj. 5 of 2005, s.3(1) (i). 34These words “each year” were deleted by Guj. 5 of 2005, s.3(1) (ii). 35The words were substituted for the words “ four years” by Guj. 5 of 2005, s.3(2). 36This sub-section was inserted and shall be deemed always to have been inserted by Guj. 8 of
