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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(1)The amount of arrears for which demand notice has been issued under sub section (1) of section 8 shall by recovered together with interest thereon at the rate of 9 per cent per annum in the same manner as an arrear of public revenue due on land.