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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2)(a) in Kerala Labour Welfare Fund Act, 1975

(a)the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the Board or into the Fund, the manner of making such payment and the agency for, and manner of, collection of any such sum;