Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2) in Kerala Cultural Activists Welfare Fund Act, 2010

(2)The Board shall give the officer so appointed all facilities for the proper conduct of the inquiry and furnish to him such documents, accounts and information in the possession of the Board, as he may require.