Section 43 in Kerala Labour Welfare Fund Act, 1975
43. Amendment of section 8, Central Act 4 of 1936.
- In section 8 of the Payment of Wages Act, 1936 (Central Act 4 of 1936), in its application to the State of Kerala, in sub-section (8), before the Explanation, the following proviso shall be inserted, namely :-"Provided that in the case of any establishment to which the Kerala Labour Welfare Fund Act, 1975, applies all such relations shall be paid into the fund constituted under that Act."
