Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 233C] [Entire Act] State of Kerala - Subsection Section 233C(2) in Kerala Panchayat Raj Act, 1994 (2)So far as the industrial units specified under item clause (h) of section 233B are concerned, the provisions of section 235 F and 235 H or sections 235 P and 235 Q, as the case may be, shall be complied with.] [Added by Act 13 of 1999.]
