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

State of Kerala - Subsection

Section 5(4) in Kerala Cashew Factories (Acquisition) Act, 1974

(4)[ In the case of the Cashew Factories which are originally leased or requisitioned and now in the possession of Kerala State Cashew Development Corporation, the inventory prepared originally shall be the inventory for all purposes.] [Inserted by Kerala Act No. 14 of 2010]