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

State of Odisha - Subsection

Section 4(6) in The Orissa Labour Welfare Fund Act, 1996

(6)The allowances, if any, payable to the members of the Board other than the ex-officio members and the numbers and conditions of nomination of the representatives of the employers and employees shall be such as may be prescribed.