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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2)(d) in Kerala Fishermen's Welfare Fund Act, 1985

(d)"officer of the company who is in default" means any officer of the company who is knowingly guilty of non-compliance, failure, or contravention of the provisions of this Act or the scheme, or who knowingly and wilfully authorises or permits such non-compliance, failure or contravention.