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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(3)Any sum deducted from the wages of the handicraft artisan by an employer or producer of handicraft products or dealer shall be deemed to have been entrusted to him for the purpose of paying the contribution for the payment of which the sum was deducted.