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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(5) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(5)The Board may, with the previous approval of the Government, delegate to the Chairman or to the Secretary such of its powers and functions under this Act or the Scheme as it may consider necessary, for the effective management of the Fund, subject to such restrictions and conditions, as it may deem fit.