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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(2) in Kerala Cashew Factories (Acquisition) Act, 1974

(2)The provisions of section 4, sections 7 to 16 (both inclusive) of the Act shall, as far as may be, apply to, or in relation to, the cashew factory in relation to which a declaration has been made under sub-section (1) of section 3A.