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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2)(b) in Kerala Construction Workers' Welfare Fund Act, 1989

(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession be exercised or performed by such officer or officers as may be specified in the notification ;