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

State of Kerala - Subsection

Section 10(1) in Kerala Construction Workers' Welfare Fund Act, 1989

(1)The Board shall cause to deposit periodically the balance amount outstanding with the Fund, after meeting the administrative and other expenses, in term deposit with the Schedule Banks or Treasuries or the Kerala State Co-operative Bank or District Co-operative Banks and the interest accrued thereon shall be credited to the Fund.