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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5)(f) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016

(f)for the payment of amount remitted to the Fund together with interest and the Government contribution to a member on cessation of his employment who has remitted contribution continuously for five years or more;