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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Labour Welfare Fund Act, 1965

(3)The Board shall consist of the following members, including the Chairman, to be nominated by the State Government, namely :-
(a)such equal.number of representatives of employers and employees as may be prescribed; and
(b)such number of independent members, whether official, non- offlcial or both, as may be prescribed.