Legal Document View

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
[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Tamilnadu - Subsection

Section 38A(4)(f) in Tamil Nadu Labour Welfare Board Service Regulations, 1989

(f)The funds of the Service Association shall consist exclusively of subscriptions from among its members and those funds shall be applied only for the furtherance of the object of Service Associations;