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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Kerala - Subsection

Section 8B(3) in Kerala Toddy Workers' Welfare Fund Act, 1969

(3)Where any such rectification has the effect of enhancing the amount determined, the provisions of this Act and the scheme made thereunder shall apply to every such order of enhancement, as if such determination has been made under sub-section (1) of section 8.]