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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2)(b) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(b)All the powers and duties, which may be exercised or performed by the Board shall, during the period of super session, be exercised or performed by such officer of officers as may be specified in the notification