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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1)(c) in The Kerala Headload Workers Act, 1978

(c)where the headload worker is not a member of any trade union, by any member of the executive or other office bearer of any trade union connected with, or by any other headload worker employed in, the establishment under which the headload worker is employed and authorised in such manner as may be prescribed.