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State of Tamilnadu - Section

Section 4 in Tamil Nadu Labour Welfare Fund Act, 1972

4. Establishment of Board.

(1)With effect from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board by the name "Tamil Nadu Labour Welfare Board".
(2)The Board shall be a body corporate having perpetual succession and a common seal, and shall, by the said name, sue and be sued.