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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(2)A non-official member of the Board removed under clause (c) of sub-section (1) shall be disqualified for renomination as a member of the Board for a period of three years from the date of his removal unless otherwise ordered by the Government.