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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

(1)The Government may, by notification, constitute with effect from such date, as may be specified in such notification, a Board to be called, “the Kerala Employment Guarantee Workers’ Welfare Fund Board” for the administration of the Fund, to supervise the activities financed from the Fund, and for implementing the same.