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 425] [Entire Act] State of Kerala - Subsection Section 425(a) in Kerala Municipality Act, 1994 (a)[ bathe in or in any other manner defile the water specially kept in any place by the Municipality for by any owner or drinking; or [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](aa)defile the water kept for bathing in any manner, or]
