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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(3) in Kerala Cashew Factories (Acquisition) Act, 1974

(3)For the removal of doubt it is hereby declared that the dates mentioned in the Schedule against each factory shall be the 'appointed day' in respect of that factory for the purposes of the Act.