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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

(1)The Government shall, by notification, frame a scheme to be called “the Kerala Employment Guarantee Workers’ Welfare Fund Scheme” for the workers and after framing the scheme, as soon as possible, constitute a Fund under the provisions of this Act and the Scheme.