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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Kerala Construction Workers' Welfare Fund Act, 1989

(2)A non-official Director of the Board removed under clause (a) of sub-section (1) shall be disqualified for renomination as a Director of the Board for a period of three years from the date of his removal unless otherwise ordered by the Government.