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 4] [Entire Act] Bombay Presidency - Subsection Section 4(2) in Bombay Labour Welfare Fund Act, 1953 (2)The members of the Board shall elect one of its independent members as the Chairman of the Board.[(3) The members of the Board shall hold office during the pleasure of the State Government.]
