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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Labour Welfare Fund Act, 1975

(1)Every employee shall contribute [four rupee] [Substituted by Kerala Act 7 of 1994] per half year to the Fund and every employer shall in respect of each such employee contribute [eight rupees] [Substituted by Kerala Act 7 of 1994] per half year to the Fund.