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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Abkari Workers' Welfare Fund Act, 1989

(3)The Board shall consist of fifteen Directors nominated by Government as hereinafter provided, -
(i)Five members representing Abkari workers,
(ii)Five members representing the employers,
(iii)Five members representing the Government,