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Union of India - Section

Section 4 in The Mumbai Port Trust (Pension Fund) Regulations, 2004

4. Administration of the Fund.

- The Fund shall be administered by the Pension Fund Trust Chairman, Dy. Chairman, Financial Adviser and Chief Accounts Officer, Secretary and two Trustees on the Board representing the port labour shall be the first Trustees of the Pension Fund Trust as per the Trust Deed annexed to these regulations.