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

State of Assam - Subsection

Section 4(9) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(9)All payments to the Fund shall be made in case to Chief Executive Officer or the Officer authorised by the Board in this behalf or by demand drafts drawn in favour of the Chief Executive Officer to which due receipts shall be issued.