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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(4)(a) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

(a)for payment of pension to a member who have completed sixty years of age and have remitted contribution without interruption upto the age of sixty years;