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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(d) in Kerala Labour Welfare Fund Act, 1975

(d)all liabilities legally subsisting and enforceable against the Board shall be enforceable against the authority or person referred to in clause (b) to the extent or the funds and properties vested in it or him.