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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3)(b) in Uttar Pradesh Labour Welfare Fund Act, 1965

(b)such equal number of representatives of employees and employers as may be prescribed, to be nominated by the State Government in such manner and subject to such conditions as may be prescribed;