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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1) in Telangana Labour Welfare Fund Act, 1987

(1)The Fund shall vest in and be held and applied by the Board as trustees subject to the provisions and for the purposes of this Act. The moneys therein shall be utilized by the Board to defray the cost of carrying out measures which may be specified by the Government, from time to time, for promoting the welfare of labour and of their dependents.