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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(5)(c) in Bombay Labour Welfare Fund Act, 1953

(c)all rights and liabilities which are enforceable by or against the existing Board, shall be enforceable by or against the Board so constituted, and where in any proceedings, in any Court or Tribunal the existing Board is a party thereto, the Board so constituted shall be deemed to be substituted as a party to those proceedings; and