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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5)(a) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016

(a)for the payment of a fixed amount and pension to a person who had been a member and remitted contribution for not less than ten years and completed his period of service or ceased his service or unable to continue in the service due to ill health, at such rate, as may be specified in the Scheme, based on the number of years in which he had remitted contribution.