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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(2)The Government may, by notification, from time to time, revise the rate of contribution referred to in sub-section (1) up to a maximum limit of five hundred rupees, taking into account the amount required for the management of the Scheme.