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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(3)(b) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(b)publish in the Government Gazette, and in such other manner as may be prescribed, regard being had to the amount of the unpaid accumulation; invite claims by employees, their heirs, legal representatives or assigns for any payment due to them. The notice shall be given in the manner aforesaid in June and December of every year, for a period of three years from the date of the payment of the unpaid accumulation to the Board.