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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(c) in Uttar Pradesh Labour Welfare Fund Act, 1965

(c)in the Case of a member nominated under clause (b) of sub-section (3) of section 4, no more fulfills the conditions of his nomination.