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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2)(i) in Kerala Labour Welfare Fund Act, 1975

(i)the delegation of the powers and functions of the Board to the Commissioner or other officer of the Board and the conditions and limitations subject to which such powers may be exercised or functions discharged ;