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[Cites 0, Cited by 0] [Section 233(5)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(5)(b) in Kerala Panchayat Raj Act, 1994

(b)Shall not be deemed as exempted from observing the provisions contained in section 235 (F) and 235 (H) or 235 (P) and 235 (Q).]