Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in Uttar Pradesh Labour Welfare Fund Act, 1965

(2)The Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power to, acquire and hold property, both movable and immovable, and may sue and be sued by that name,