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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(g) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958

(g)"Plantation" means any estate maintained for the purpose of growing cardamom, cinchona, coffee, rubber or tea, which is twelve hectares or more in extent, or in which twenty or more persons are employed, or were employed on any day of the preceding twelve months, for that purpose;