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State of Kerala - Section

Section 23 in Kerala Fishermen's Welfare Fund Act, 1985

23. Direction by Government.

(1)The Government may, after consultation with the Board, give to the Board general directions to be followed by the Board.
(2)In the exercise of the powers and performance of its duties under this Act, the Board shall not depart from any general direction issued under sub-section (1) except with the previous permission of the Government.