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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(d) in Kerala Toddy Workers' Welfare Fund Act, 1969

(d)"officer of the company who is in default" means any officer of the company who is knowingly guilty of non-compliance, failure, or contravention of the provisions of this Act or the scheme made thereunder or who knowingly and willfully authorizes or permits such non-compliance, failure or contravention.