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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(2)The provisions so notified shall be construed with such alterations not affecting the substance as may be necessary or proper for the purpose of adopting them to an Industrial Township Area.