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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in The Kerala Lifts and Escalators Act, 2013

(1)Notwithstanding anything contained in this Act but subject to the provisions of sub-section (2), every owner of a place in which a lift or escalator has been erected and is being worked immediately before the commencement of this Act, may continue the working of such lift or escalator at such place.