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State of Karnataka - Section

Section 11 in Karnataka Toddy Workers' Welfare Fund Act, 1981

11. Employer not to reduce wages, etc.

- No employer shall by reason only of his liability for the payment of any contribution to the Fund, reduce, whether directly or indirectly, the wages of any employee to whom the Scheme applies or the total quantum of benefits to which the employee is entitled under the terms of his employment, express or implied.