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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 4A in The Maharashtra Labour Welfare Fund Act, 1953 4A. [Powers of the Board in respect of the Karnatak area to be exercised by the Government of Mysore for certain period.] Deleted by Maharashtra 36 of 1961, Section 9.
