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

State of Maharashtra - Subsection

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

(b)all properties, funds and dues which are vested in or realisable by the existing Board shall vest in, and be realisable by, the Board so constituted;