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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(1)Every employer or Producer of Handicraft Products or dealer shall within the time limit specified in the Scheme, apply for registration to the Chief Executive Officer or any other officer authorised by the Board in this behalf with such details as specified in the scheme or the form of application for registration.