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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in The Bombay Labour Welfare Fund Act, 1953

(4)If any question arises whether any particular expenditure is or is not debitable to the fund, the matter shall be referred to the State Government and the decision given, by the State Government shall be final.