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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(6)(c) in The Maharashtra Labour Welfare Fund Act, 1953

(c)all rights and liabilities which were enforceable by or against the existing Board, shall be enforceable by or against the Board so constituted, and wherein any proceedings in any court or tribunal the existing Board is a party thereto, the Board so constituted shall be deemed to be substituted as a party to those proceedings; and