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

State of Maharashtra - Subsection

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

(d)the Welfare Commissioner and the other officers and servants of the existing Board shall continue to be Welfare Commissioner and officers and servants of the Board so constituted; but the terms and conditions of service of the Welfare Commissioner and other officers and servants shall not, until duly-altered by a competent authority, be less favourable under the Board so constituted than those admissible to them white in the service of the existing Board.]