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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2)(b) in The Kerala Minimum Wages Rules, 1958

(b)the President or secretary of the registered trade union of which the employed person is a member on such conditions as may be prescribed for contribution to the National Defence Fund or to any Defence Savings Scheme approved by the State Government.]