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State of Kerala - Section

Section 11 in Kerala Cultural Activists Welfare Fund Act, 2010

11. Meetings of the Board.

(1)The Board shall meet at such place and time as may be specified by the Chairman at least once in two months or more, if found necessary, and transact its business in such manner as may be prescribed.
(2)The quorum for the meeting of the Board shall be one third of the Directors of the Board