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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(3) in Kerala Cashew Factories (Acquisition) Act, 1974

(3)Save as otherwise provided in sub-sections (1) and (2) the services of every person who is on the appointed day, an employee of a cashew factory vested in the Government or the Corporation under this Act shall stand terminated on and from such date as may be specified by the Government.