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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958

(2)The Government may, by notification in the Gazette exempt either permanently or for any specified period any establishment or class of establishments, or person or class of persons from all or any of the provisions of this Act, subject to such conditions as the Government may deem fit.