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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

(2)The Board shall provide all facilities for the proper conduct of the inquiry to theofficer appointed under sub-section (1), and furnish to him such documents, accounts andinformation in the possession of the Board, as he may require.