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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1A) in Karnataka Labour Welfare Fund Act, 1965

(1A)[ "contribution" means the sum of money comprising the employer's contribution, employee's contribution and State Government's contribution payable to the Board in accordance with the provisions of section 7A.] [Section 1A inserted by Act 73 of 1976 w.e.f. 8.10.1976]