Section 3(12) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(12)On receipt of application for registration from the Handicraft Artisans, employer or Producer of Handicraft Products or dealer, the Chief Executive Officer or the authorised officer of the Board shall allot registration number as Handicraft Artisans, employer, producer of handicraft products or dealer as the case may be.Time and Manner of Payment of Contribution to the Fund
