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State of Kerala - Section

Section 4 in Kerala Labour Welfare Fund Act, 1975

4. Establishment of Board.

(1)With effect from such date as the Government may, by notification in the Gazette, appoint in this behalf there shall be established a Board by the name "Kerala Labour Welfare Fund Board".
(2)The Board shall be a body corporate having perpetual succession and a common seal, and shall, by the said name, sue and be sued.