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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(a) in The Kerala Headload Workers Act, 1978

(a)in the case of a claim arising out of the payment of less than the wages, the payment to the headload worker of the amount by which the wages payable to him exceeds the amount actually paid by the employer;