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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2)(a) in Kerala Fish Seed Act, 2014

(a)the qualifications of an officer for appointment as the Member Secretary under clause (viii) of sub-section (1) of section 5 and the sitting fee and travelling allowance payable to the nominated members of the State Fish Seed Centre under sub-section (3) of section 5;