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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Labour Welfare Fund Act, 1975

(1)For the purpose of advising the Board in the discharge of its functions and in particular for carrying into effect any of the matters specified in sub section (3) of section 17, the Board may constitute one or more committees.