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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(7) in Kerala Labour Welfare Fund Act, 1975

(7)In hearing any claim referred to in sub-section (6), the authority referred to in that sub-section shall have the powers conferred by the Payment of Wages Act, 1936 (Central Act 4 of 1936) and follow the procedure (in so far as it is applicable), specified therein.