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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(d) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(d)Four employees representative shall be as under :
(i)3 members to be nominated by the representative union and if there be no representative union then the union having the largest membership shall nominate 3 persons :