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 48] [Entire Act] State of Kerala - Subsection Section 48(3) in Kerala Municipality Building Rules, 1999 (3)Whenever more than one lift is required as per sub rule(1) or byelaws made under the Act, at least one lift shall be a higher capacity lift that can carry a stretcher
