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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Karnataka - Subsection

Section 7A(2) in Karnataka Labour Welfare Fund Act, 1965

(2)In respect of every employee whose name stands in the register of an establishment on 31st December of a year sum of [ [twenty rupees, forty rupees and twenty rupees]] respectively shall be payable as contribution for that year by the concerned employee, the employer and the State Government.