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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Cultural Activists Welfare Fund Act, 2010

(1)The Government may, by notification, constitute with effect from such date as may be specified therein, a Board to be called "the Kerala State Cultural Activists' Welfare Fund Board" for the administration and management of the Fund and to supervise and carry out the activities financed from the Fund