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[Cites 0, Cited by 7] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Toddy Workers' Welfare Fund Act, 1969

(1)The Chief Welfare Fund Inspector or any other Welfare Fund Inspector authorised by him in this behalf may, by order, determine the amount due from any employer under the provisions of this Act or of the scheme and for this purpose may conduct such inquiry as he may deem necessary.