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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Non-Resident Indians' (Keralites) Commission Act, 2015

(1)The Government shall as soon as may be after the commencement of this Act, constitute a body to be known as the Non-resident Indians' (Keralites) Commission to exercise the powers conferred upon and to perform the functions assigned to in under this Act.