Section 10A(2) in Kerala Cashew Factories (Acquisition) Act, 1974
(2)Notwithstanding anything contained in section 10 or in any other law for the time being in force, where a cashew factory vested under this Act in the Government has been entrusted to a workers co-operative society under sub-section (1) of section 8 for management, only such of those persons who are workmen within the meaning of the Industrial Disputes Act, 1947 (Central Act 14 of 1947), and have been, immediately before the appointed day, in the employment of the cashew factory and who become members of the worker's co-operative society to which the management has been so entrusted shall be eligible for employment in the cashew factory.
