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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(5) in The Kerala Shops and Commercial Establishments Act, 1960

(5)The Government may, after giving three months' notice of its intention of so doing, by notification in the Gazette, apply the provisions of this Act or any of them to such other areas as may be specified.