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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(8)(B) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(B)Levy of fines etc. for default of payment of dues. - (1) In case of default of payment of any dues to the Fund by Handicraft Artisan, self-employed person, employer or producer of handicraft products or dealer, the Board may, subject to the provisions in the Scheme, levy fines or damages @ 25% of such dues per month.