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State of Kerala - Section

Section 9 in Kerala Factories Rules, 1957

9. Procedure on death or disability of licensee.

- If a licensee dies or becomes insolvent, the person carrying on the business of such licensee shall not be liable to any penalty under the Act for exercising the powers granted to the licensee by the licence during such time as may reasonably be required to allow him to make an application for transfer to get the licence transferred in his favour.