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 7] [Entire Act] State of Haryana - Subsection Section 7(4) in The Punjab Labour Welfare Fund Act, 1965 (4)An outgoing member, including the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.], shall be eligible for renomination.
