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State of Kerala - Section

Section 19 in Kerala Motor Transport Workers Welfare Fund Act, 1985

19. Directions by Government.

(1)The Government may, after consultation with the Board give to the Board general instructions to be followed by the Board.
(2)In the exercise of its powers and performance of its duties under this act, the Board shall not depart form any general instruction issued under sub section (1), except with the previous permission of the Government.