Section 6AA in The Maharashtra Labour Welfare Fund Act, 1953
6AA. [ Power to appoint Committees. - For the purpose of advising the Board in the discharge of its functions and also for carrying into effect any of the matters specified in sub-section (2) of section 7, the Board may constitute one or more Committees, of which at least one on each Committee shall be a member of the Board.] [Section 6AA was inserted by Maharashtra 22 of 1966, Section 3.]
