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[Cites 0, Cited by 2] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(3) in The Kerala Headload Workers Act, 1978

(3)It shall come into force on such date as the Government may, by notification in the Gazette, appoint, and different dates may be appointed for different areas and for different provisions of this Act and for different establishments.