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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala Construction Workers' Welfare Fund Act, 1989

(4)If the officer authorised under sub-section (2) is satisfied that the applicant has complied with the provisions of this Act and the scheme, he may register the name of the construction worker :Provided that an application for registration shall not be rejected without giving the applicant an opportunity of being heard.