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

State of Kerala - Subsection

Section 13(3) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016

(3)A non-official member of the Board removed under clause (d) of sub-section (1) shall not be eligible for re-nomination until he is declared by an order of the Government to be no longer ineligible.