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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in Uttar Pradesh Labour Welfare Fund Act, 1965

(2)After the super session of the Board, and until it is reconstituted, which shall be done in the prescribed manner, the powers, duties and functions of the Board under the Act shall be exercised or performed by such officer or officers as may be appointed by the State Government for the purpose.