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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kerala Cultural Activists Welfare Fund Act, 2010

(1)the Government shall by notification in the Gazette, frame a Scheme to be called the Kerala Cultural Activists' Welfare Fund Scheme for the welfare of the cultural activists coming under this Act and thereafter, as soon as, constitute a Fund in accordance with the provisions of this Act.