Section 3(1)(d) in Kerala Cashew Factories (Acquisition) Act, 1974

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State of Kerala - Subsection

Section 3(1)(d) in Kerala Cashew Factories (Acquisition) Act, 1974

(d)that the cashew factories possessed by the Kerala State Cashew Development Corporation either under a lease existing or expired or under requisition current or expired and returned to their owners pursuant to any judgement, order or decree of any court, tribunal or other authority or on the expiry of any contract or agreement, the employees/workers therein may be rendered unemployed,

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State of Kerala - Subsection

Section 3(1)(d) in Kerala Cashew Factories (Acquisition) Act, 1974