Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(1)Every employee shall contribute [Twelve rupees] per year to the Fund and every employer shall in respect of each such employee, contribute [thirty six] [Substituted by the Amendment Act 16 of 1998 in place of Rs. Twelve.] rupees per year to the Fund]