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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in The West Bengal Labour Welfare Fund Act, 1974

(1)The contribution payable under this Act shall comprise contribution payable by an employer (hereinafter referred to as "the employer's contribution"), contribution payable by an employee (hereinafter referred to as "the employee's contribution") and the contribution payable by the State Government, and shall be paid to the Board and form part of the fund.