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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Kerala Cultural Activists Welfare Fund Act, 2010

(2)Each such Scheme under sub-section (1) shall vest in the Board constituted under section 8 of this Act and the board shall make provision for the constitution of separate Welfare Funds for its administration