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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Labour Welfare Fund Act, 1953

(b)such number of independent members as may be prescribed, nominated by the State Government; [* * *] [The word 'and' was deleted by Maharashtra 24 of 2003, s..4(a) (w.e.f. 7-1-2002).]