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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Kerala - Subsection

Section 8B(2) in Kerala Toddy Workers' Welfare Fund Act, 1969

(2)Where any such rectification has the effect of reducing the mount determined, the officer concerned shall make refund to the employer entitled thereto or adjustment against future contribution of the employer according to his option.