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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Kerala Labour Welfare Fund Act, 1975

(2)The Board may, by general or special order in writing, delegate in the Commissioner or other officer of the Board such of its powers and functions under this Act, except the power to make regulations under section 42, as it may deem necessary, and may in like manner withdraw such authority.