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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in The Orissa Labour Welfare Fund Act, 1996

(5)The term of office of the members except the Chairman and ex-officio members of the Board shall be three years commencing on the date on which their names are notified under Sub-section (4).