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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Punjab Labour Welfare Fund Act, 1965

(1)The Chairman, and in his absence, [the Vice-Chairperson and in the absence of both,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] a member of the Board nominated by the State Government shall preside at a meeting of the Board.