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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(6) in The Punjab Labour Welfare Fund Act, 1965

(6)[ 'Fund' means the Labour Welfare Fund constituted under section 3 for each of the States of Punjab and Haryana and the Union Territory of Chandigarh.] [Substituted by Government of India, S.O. No. 1301, dated 28th March, 1969.]