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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in The Kerala Headload Workers Act, 1978

(3)on the expiration of the period of supersession specified in the notification issued under subsection (1), the Government may
(a)extend the period of supersession for such further period as they consider necessary:
Provided that the total period of supersession shall not exceed one year; or
(b)appoint another committee in the manner provided in section 18.