Section 4(1)(c) in The Beedi Workers Welfare Fund Act, 1976

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Union of India - Subsection

Section 4(1)(c) in The Beedi Workers Welfare Fund Act, 1976

(c)to pay annually grants-in-aid to a State Government, or to a local authority or to an agency which satisfies the prescribed criteria (hereinafter referred to as the agency) or to an employer) who provides to the satisfaction of the Central Government welfare measures and facilities of the prescribed standard for the benefit of persons engaged in beedi establishments, so, however, that the amount payable as grants-in-aid to any such State Government, local authority, agency or employer shall not exceed-

(i)the amount spent in providing welfare measures and facilities as determined by the Central Government or any person specified by it in this behalf, to

(ii)such amount as may be prescribed,

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Union of India - Subsection

Section 4(1)(c) in The Beedi Workers Welfare Fund Act, 1976