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State of Kerala - Section

Section 19 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

19. Power to recover fine.—Where any person makes default in the payment of any

contribution to the Fund under this Act or the Scheme or rule, made thereunder, the Board mayrecover from him an amount not exceeding twenty five per cent of the arrears, the Board maydeems fit as fine.