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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Assam - Subsection

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

(iv)Along with the claim of grant under this provision of the claimant shall have to produce valid proof regarding the death of the member cause due to the fatal accident during the course of his employment as Handicraft Artisan to the best of satisfaction of the authority.