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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(5) in Kerala Labour Welfare Fund Act, 1975

(5)If any question arises whether the notice referred to in sub section (3) was given as required by that sub-section and sub section (4), certificate of the Board that it was so given shall be conclusive.