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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

Union of India - Subsection

Section 3B(5) in The Plantations Labour Act, 1951

(5)Where, after the registration of a plantation under this section, any change occurs in the ownership or management or in the extent of the area or other prescribed particulars in respect of such plantation, the particulars regarding such change shall be intimated by the employer to the registering officer within thirty days of such change in such form as may be prescribed.