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[Cites 0, Cited by 1] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(a) in The Contract Labour (Regulation and Abolition) Act, 1970

(a)the number of persons to be appointed as members representing various interests on the Central Board and the State Board, the term of their office and other conditions of service, the procedure to be followed in the discharge of their functions and the manner of filling vacancies;