Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Kerala - Subsection

Section 4A(2) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958

(2)The notice under sub-section (1) shall be served on the employee in the prescribed manner. One copy of the notice shall be sent to the Inspector and another copy thereof shall be displayed in the premises of the industrial establishment, not less than twenty-four hours before such holiday.