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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Karnataka - Subsection

Section 7A(7) in Karnataka Labour Welfare Fund Act, 1965

(7)The Welfare Commissioner shall submit to the State Government as soon as possible after the end of January every year, in the prescribed form, a statement showing the total amount of each employer's contribution in respect of his establishment. On receipt of the statement from the Welfare Commissioner, the State Government shall pay to the Board its contribution in respect of each such establishment.