Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

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

(d)[ the Principal Secretary or Secretary (Finance) or his nominee shall be the ex-officio member; and [Clauses (d) and (e) were inserted by Maharashtra 24 of 2003, Section 4(b), (w.e.f. 7-1-2002).]