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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(5)(b) in Bombay Labour Welfare Fund Act, 1953

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