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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2)(b) in Abkari Workers' Welfare Fund Act, 1989

(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession be exercised or performed by such officer or officers as may be specified in the notification.