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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Kerala - Subsection

Section 448(5) in Kerala Municipality Act, 1994

(5)More than nine workers shall not be employed on any day in any factory, workshop, workplace or premises unless the permission granted in respect thereof under sub-section (3) authorises such employment, or unless fresh permission under the said sub-section authorising such employment has been obtained.