Section 1(4)(iii) in The Kerala Shops and Commercial Establishments Act, 1960

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State of Kerala - Subsection

Section 1(4)(iii) in The Kerala Shops and Commercial Establishments Act, 1960

(iii)all areas within the jurisdiction of Panchayats which under rule 2 of Schedule III of the Madras Village Panchayats Act, 1950 (Madras Act X of 1950) in its application to the Malabar district referred to in section 5 (2) of the States Reorganisation Act, 1956, should be deemed to be constituted under the said Madras Village Panchayats Act, 1950, and which immediately before the commencement of that Act were classified by the Government as major panchayats and all areas within the jurisdiction of panchayats constituted or reconstituted under that Act which, for the time being, are classified by the Government as Class I panchayats under Section 5 (1) (a) of the Act, and

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State of Kerala - Subsection

Section 1(4)(iii) in The Kerala Shops and Commercial Establishments Act, 1960