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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(ii) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(ii)The Chief Executive Officer or any other officer authorised by the Board to receive contributions and remittances of any nature whatsoever shall deposit on the day of receipt or on the net working day any money received by him to the credit of the Fund, in specified branch/Bank as authorised by the Board.