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[Cites 0, Cited by 1] [Section 5A] [Entire Act]

State of Kerala - Subsection

Section 5A(1) in The Kerala Shops and Commercial Establishments Act, 1960

(1)The employer of every establishment shall make an application to such authority as the Government may by notification in the Gazette, specify in this behalf (in this Chapter referred to as the "competent authority"), in such form and on payment of such fees as may be prescribed, for a registration certificate in respect of that establishment.