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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(3) in Bombay Labour Welfare Fund Act, 1953

(3)No act or proceedings of the Board shall be questioned on the ground merely of the existence of any Vacancy in, or any defect in constitution of the Board.[6A. Unpaid accumulations and claims thereto. - (1) All unpaid accumulations shall be deemed to be abandoned property.