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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(1)The Government may, by notification in the Gazette, constitute with effect form such date as may be specified in such notification a Board to it be called the Kerala Motor Transport Workers' Welfare Fund Board for the administration of the Fund and to supervise or carry out activities financed form the Fund.