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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in The Kerala Lifts and Escalators Act, 2013

(5)Every licence granted under sub-section (3), shall be valid for a period of one year from the date on which it is granted and shall be renewed annually after an inspection and on payment of such fees as may be prescribed.