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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1A) in Kerala Fishermen's Welfare Fund Act, 1985

(1A)[ Every allied worker shall contribute to the Fund, every month, at such rate as may be fixed by the Government from time to time, on the recommendation of the Board.] [Inserted by Act 17 of 1999.]