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

State of Kerala - Subsection

Section 4(3) in Kerala Toddy Workers' Welfare Fund Act, 1969

(3)[ The Government shall contribute to the fund every year an amount not less than 7.5 per cent of the employees' contribution to the fund by way of grant.] [Inserted by Act No. 3 of 1996.]