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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(5) in The Orissa Labour Welfare Fund Act, 1996

(5)The Board shall, as soon as may be, constitute, in respect of the moneys transferred to and vested in it under Sub-section (4) a similar fund and may invest the accumulations under the fund in such securities and subject to such conditions as may be specified by the Board with the approval of the Government.