Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(c) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958

(c)any Industrial Establishment under the control of the Central Government, the reserve Bank of India, a railway administration operating any railway as defined in clause (2) of Article 366 of the Constitution or a cantonment authority;