Section 21(4)(iii) in The Kerala Minimum Wages Rules, 1958

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State of Kerala - Subsection

Section 21(4)(iii) in The Kerala Minimum Wages Rules, 1958

(iii)[ All realisations under clause (i) and all deductions under clause (ii) shall be recorded in registers maintained in Form I and Form II respectively. A return in Form III shall be submitted annually by every employer, who has made any realisation or deduction as aforesaid, to the [Inspector of plantations in respect of employments in plantations or to the Assistant Labour Officer in respect of other employments] [Substituted by Notification 8185/AI/69/LSWD dated 26-9-1971.] having jurisdiction over the area, so as to reach him on or before the 1st day of February of the succeeding year. In case no realisation under clause (i) or deduction under clause (ii) is made during any year, the employer shall submit an annual return in Form III-A, to the [Inspector of plantations in respect of employments in plantations or to the Assistant Labour Officer in respect of other employments] [Substituted by SRO 155/76 dated 10.1.1976.] having jurisdiction over the area, so as to reach him on or before the said date:

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State of Kerala - Subsection

Section 21(4)(iii) in The Kerala Minimum Wages Rules, 1958