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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(b) in Kerala Labour Welfare Fund Act, 1975

(b)all fines including the amount realised under [Standing Order 17 of the Model Standing Orders issued under the Kerala Industrial Employment (Standing Orders) Rules, 1958] [Substituted by Kerala Act 1 of 1987] from the employees by the employers, notwithstanding anything contained in any agreement between the employer and employee;