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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3)(g) in Code on Wages, 2019

(g)the manner of utilising the excess of allocable surplus to be carried forward for being set on in the succeeding accounting year and so on up to and inclusive of the fourth accounting year under sub-section (1) of section 36;