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

State of Uttar Pradesh - Subsection

Section 6(5) in Uttar Pradesh Labour Welfare Fund Act, 1965

(5)If any question arises whether the notice referred to in subsection (3) was published as required by sub-section (4), certificate of the Board that it was so published shall be conclusive.