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

State of Kerala - Subsection

Section 6(1) in Abkari Workers' Welfare Fund Act, 1989

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