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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Kerala - Subsection

Section 8A(3) in Kerala Toddy Workers' Welfare Fund Act, 1969

(3)Where the advance contribution is not paid on or before the due date the Welfare Fund Inspector shall issue a notice to the defaulter showing the amount of arrears, and if the amount is not paid within seven days of the receipt of such notice, it may be recovered in the same manner as arrears of land revenue.