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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Cultural Activists Welfare Fund Act, 2010

(1)The Government may, in consultation with the Board and after previous publication, frame separate welfare Scheme or Schemes for any class or classes of cultural activists and the said Scheme or Schemes shall be implemented in accordance with the provisions of this Act