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

State of Kerala - Subsection

Section 5C(6) in The Kerala Shops and Commercial Establishments Act, 1960

(6)On receiving a notice under sub-section (5), the competent authority shall if it is satisfied about the correctness of the notice remove the name of such establishment from the register and cancel the registration certificate.