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

State of Kerala - Subsection

Section 3(5)(d) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(d)for the repayment of the contribution amount remitted by the members with such interest, as may be specified in the Scheme, when they are incapacitated to do work due to permanent physical disability or on the cessation of their membership in the Welfare fund;