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

State of Assam - Subsection

Section 5(7) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(7)Producer of Handicraft Product or dealer shall be liable to deduct from the wages the contribution due from the Handicraft Artisan employed by him and remit the same to the fund.