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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(2) in Kerala Cashew Factories (Acquisition) Act, 1974

(2)The provisions of sub-section (3) of section 3 and section 4 shall, as far as may be, apply to a declaration made under sub-section (1), as they apply to a declaration made under sub-section (1) of section 3.