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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(6) in The Kerala Shops and Commercial Establishments Act, 1960

(6)Any compensation required to be paid by the employer under sub-sections (3) and (4) but not paid by him shall be recoverable as arrears of land revenue under the provisions of the Revenue Recovery Act for the time being in force.