Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(3) in Kerala Construction Workers' Welfare Fund Act, 1989 (3)On the expiration of the period of supersession, the Government shall constitute the Board in the manner provided under section 16.
