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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Cultural Activists Welfare Fund Act, 2010

(1)The Government may, appoint a Secretary and such number of other officers and staff as it deems necessary to assist the Board in the performance of its functions and discharge of its powers under this Act, Rules and the Schemes framed thereunder.