Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24A] [Entire Act] State of West Bengal - Subsection Section 24A(b) in The West Bengal Labour Welfare Fund Act, 1974 (b)the employee's contribution shall be fifty paise, payable every six months ending on the thirtieth day of June and the thirty-first day of December.'.]]
