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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Construction Workers' Welfare Fund Act, 1989

(2)There shall be credited to the accounts of each member, within six months of the close of each financial year, an amount equal to the interest at the rates fixed by the Board on the amount outstanding to the credit of each member at that time.