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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in The West Bengal Labour Welfare Fund Act, 1974

(2)[ For each employee whose name stands on the register of an establishment, -
(a)the employer's contribution shall be two rupees, and
(b)the employee's contribution shall be one rupee, both payable every six months ending on the thirtieth day of June, and the thirty-first day of December, each year.]