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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala Toddy Workers' Welfare Fund Act, 1969

(4)[ Every employer shall pay to the fund ten rupees each for every half year in the case of every coconut tree and twenty rupees each for every year in the case of every palmirah tree tapped under his control to be utilized for the payment of compensation.] [Added by Act No. 28 of 2009.]