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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in The Kerala Headload Workers Act, 1978

(2)Any amount due from an employer as contribution to any fund and any other amount due from an employer under this Act or scheme or rule made under this Act may, if the amount is in arrear, be recovered as it were an arrear of public revenue due on land.