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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1) in Kerala Labour Welfare Fund Act, 1975

(1)The Government may, by notification in the Gazette, authorise any authority or officer to exercise any of the power vested in them by or under this Act, except the power to make rules under section 40, and may in like manner withdraw such authority.