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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Fishermen's Welfare Fund Act, 1985

(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified therein, a Board to be called the Kerala Fishermen's Welfare Fund Board for the administration of the fund and to supervise and to carry out the activities financed from the fund.