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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Kerala - Subsection

Section 231(3) in Kerala Panchayat Raj Act, 1994

(3)The President, Secretary or any officer authorised by the Government or by the village panchayat may without notice enter any place where meat or any other article of food is stored for sale and inspect such article.Dangerous and offensive trades and factories