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

State of Kerala - Subsection

Section 8(3) in Abkari Workers' Welfare Fund Act, 1989

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