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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Kerala - Subsection

Section 4A(2) in Kerala Toddy Workers' Welfare Fund Act, 1969

(2)For the removal of doubt it is hereby declared that an employee shall not be liable to pay his contribution under sub-section (1) of section 4 for the period for which his employer is exempted from payment of contribution.]