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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in Uttar Pradesh Labour Welfare Fund Act, 1965

(1)No person shall be nominated or shall continue to be a member of the Board if he -
(a)is a salaried official of the Board ; or
(b)has at any time been adjudged insolvent;
(c)is of unsound mind; or
(d)has been convicted of an offence involving moral turpitude.