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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(c) in The Kerala Headload Workers Act, 1978

(c)require any person giving any work to a headload worker or a group of headload workers to give any information, which is in his power to give, in respect of the name and address of each of the persons to whom the work is given and in respect of payment made or to be made for the said work;