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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(2)The Board shall give the enquiry officer so appointed facilities for the proper conduct of the enquiry and furnish to such documents, accounts and informations in the possession of the Board as he may require.