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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Labour Welfare Fund Act, 1975

(2)The Accounts of the Board, as certified by the auditor, together with the audit report thereon, shall be forwarded yearly to the Government and the Government may issue such instructions to the Board in respect thereof as they deem fit and the Board shall comply with such instructions.