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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3)(f) in Kerala Fishermen's Welfare Fund Act, 1985

(f)[ five representatives of the fishermen to be nominated by the Government, of whom two shall be form the allied workers.] [Substituted by Act 17 of 1999.]