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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(i) in Non-Resident Indians' (Keralites) Commission Act, 2015

(i)A person who is or has been a Judge of the High Court of Kerala, who shall be the Chairperson of the Commission;