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

State of Kerala - Subsection

Section 5(2) in The Kerala Lifts and Escalators Act, 2013

(2)Every person entitled to continue the working of a lift or escalator under sub-section (1), shall not continue the working of such lift or escalator after such period as may be prescribed, unless he obtains a licence under section 4 in respect of such lift or escalator.