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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(iii) in Kerala Chitties Act, 1975

(iii)that the foreman has defaulted in the payment of fees or the filing of statements or records, required to be paid or filed under this Act or has violated any of the provisions of this Act or the rules made thereunder; or