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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1) in Kerala Construction Workers' Welfare Fund Act, 1989

(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified in such notification a Board to be called the Kerala Construction Workers' Welfare Fund Board for the administration of the Fund and to supervise or carry out the activities financed from the Fund.