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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(4) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(4)The employer or producer of handicraft products or dealer shall remit the contribution deducted from the wages of the artisans along with his own contribution to the Fund on or before the 5th of the succeeding month, a statement in Form No.4 shall also be filed along with the remittance.