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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(3)(b) in Kerala Labour Welfare Fund Act, 1975

(b)published in the Gazette, and in such other manner as may be prescribed, regard being had to the amount of the unpaid accumulations; invite claims by employees, their heirs, legal representatives or assigns for any payment due to them.