Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(5) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(5)It shall be lawful for the Board to continue any activity financed from the labour welfare fund of any establishment if the said fund is only transferred to the Board under sub-section (3) of Section 3.