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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5)(a) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(a)for the payment of a fixed amount and pension to a person, who had been a member and remitted contribution for not less than five years and ceased his employment or unable to continue in the employment due to ill health, at such rate as may be specified in the Scheme, based on the number of years in which he had remitted contribution;