Section 20 in Kerala Labour Welfare Fund Act, 1975
20. Investment of Fund.
- If the Fund or any portion thereof cannot be applied at an early date for carrying out any of the activities referred to in this Act, the Board shall [deposit the same in Government Treasuries or in nationalised banks or in scheduled banks or in district co-operative banks or] [Substituted by Kerala Act 7 of 1994] invest the same in any of the securities specified in clauses (a) to (d) and (f) of section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882).
