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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(1) in Kerala Labour Welfare Fund Act, 1975

(1)The Government may, by notification in the Gazette appointment such persons as they think fit and possessing such qualifications as may be prescribed to be Inspectors for the purpose of this Act, and may define the local limits within which, and the class of establishments in respect of which, they shall exercise their functions.