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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in The Kerala Lifts and Escalators Act, 2013

(2)Any direction for the discontinuance of the working of a lift or escalator under sub-section (2) of section 10 shall be complied with until such direction is stayed by the appellate authority.