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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(3)If the amount so calculated is found to be more than ten per cent of the yearly contribution of the members, the difference between this amount and ten per cent of the yearly contribution of the members, shall be withdrawn from the Welfare Fund and remitted to the head of account concerned fixed from time to time.