Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Maharashtra - Subsection Section 7(5) in The Maharashtra Labour Welfare Fund Act, 1953 (5)It shall be lawful for the Board to continue any activity financed from the labour welfare fund of any establishment, if the said funds. is duly transferred to the Board.
