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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala Construction Workers' Welfare Fund Act, 1989

(3)The Board shall consist of 15 directors nominated by the Government as hereinafter provided, namely:
(i)Five members representing the Construction Workers.
(ii)Five members representing the contractors and other employers
(iii)Five members representing the Government.