Section 4(3)(a) in The West Bengal Rural Employment And Production Act, 1976

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State of West Bengal - Subsection

Section 4(3)(a) in The West Bengal Rural Employment And Production Act, 1976

(a)[ the rural employment cess payable under sub-section (2A) shall be paid by the owner of a tea estate in such manner, for such period and by such date as may be prescribed;] [[Clause (a) Substituted by W.B. Act 20 of 1989 which was earlier as under :-

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State of West Bengal - Subsection

Section 4(3)(a) in The West Bengal Rural Employment And Production Act, 1976