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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Kerala - Subsection

Section 5C(2) in The Kerala Shops and Commercial Establishments Act, 1960

(2)The employer shall give notice in the prescribed form to the competent authority and the Inspector having jurisdiction over the area in which the establishment is situate of any change in respect of any of the particulars contained in his application under sub-section (1) of section 5A within seven days after the change has taken place.