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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(2)Any person aggrieved by the determination of arrears under sub section (1) may file a review petition before the authority who had determined then arrears, showing detailed facts and reasons for reviewing the original determination within fifteen days of receipt of demand notice.