Section 6BB(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

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State of Maharashtra - Subsection

Section 6BB(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

(b)in respect of an employer -

(i)for each such employee referred to in sub-clause (i) of clause (a), three rupees; and

(ii)for each such employee referred to LI sub-clause (ii) of clause (a), six rupees: