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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(2)(c) in The Kerala Headload Workers Act, 1978

(c)where the employer is not a member of any association of employers, by an officer of any association of employers connected with, or by any other employer engaged in, the establishment similar to the one in which the employer is engaged and authorised in such manner as may be prescribed.