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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in The Kerala Headload Workers Act, 1978

(1)Government may, by notification in the Gazette establish a Board to be known by such name as may be specified in the notifications for the purpose of exercising the powers and performing the functions of the board under this Act and the schemes.