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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(b) in The Kerala Headload Workers Act, 1978

(b)such persons as possess the prescribed qualifications, as they think fit, to be Inspectors for the purposes of this Act and define the local limits within which they shall exercise their powers.