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

State of Kerala - Subsection

Section 3(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(1)The Government may by notification in the Gazette, frame a scheme to be hold the Kerala Motor Transport workers Fund Scheme for the establishment of a Fund under this Act for employees and their shall be established, as soon as may be after the framing of the scheme, a fund in accordance with the provisions of this Act and the scheme.