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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(b) in Kerala Labour Welfare Fund Act, 1975

(b)all the powers and duties which may, by or under the provision of this Act, be exercised or preformed by or on behalf of the Board and the Chairman shall, during the period of supersession, be exercised and performed by such authority or person as the Government may direct;