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[Cites 0, Cited by 0] [Section 80D] [Entire Act]

State of Kerala - Subsection

Section 80D(2) in Kerala Cooperative Societies Act, 1969

(2)The Board constituted under sub-section (1) shall provide for the constitution of a Welfare Fund and specify therein, the manner in which its fund Shall be raised and administered for the welfare of the employees and the rates of contribution to be paid by the employees and the co-operative societies towards the fund.