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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(3)(a) in Kerala Recognition of Trade Unions Act, 2010

(a)every industrial establishment situated in Kerala, except the industrial establishments for which Central Government is the appropriate Government under the Industrial Disputes Act, 1947 (Central Act 14 of 1947) wherein fifty or more workmen, are employed or were employed any day of the preceding twelve months;