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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Maharashtra Labour Welfare Fund Act, 1953

(4)The allowances, if any, payable to the members of the Board [* * *] [The words 'and the conditions of a appointment of the representatives of the employers and employees' were deleted by Maharashtra 16 of 1971, Section 4(2).] shall be such as may be prescribed.