Section 4(1) in Telangana Labour Welfare Fund Act, 1987
(1)The Government shall, by notification, establish a Board for the whole of the State of [Telangana] [Substituted by G.O.Ms.No.6, LET&F (Labour) Department, dated 01.02.2016.] to be called the ["Telangana] [Substituted by G.O.Ms.No.6, LET&F (Labour) Department, dated 01.02.2016.] Labour Welfare Board" for the purpose of administering the Fund and to carry on such other functions as are assigned to the Board by or under this Act.
