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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(7) in Code on Wages, 2019

(7)One-third of the members referred to in sub-section (6) shall be women and one among the members specified in clause (c) of the said sub-section shall be -
(a)appointed by the State Government as the Chairperson of the Board;
(b)appointed by the State Advisory Board as the Chairperson of the committee or sub-committee, as the case may be.