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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(a) in The Cine-Workers Welfare Fund Rules, 1984

(a)The Commissioner may require the executive authority of any local body such as Municipality, District Board, Panchayat Boards, Block Development Units in any State or Union Territory to prepare a register of Cine-Worker residing within the jurisdiction of that authority.