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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(5) in The Kerala Panchayat Buildings Rules, 2011

(5)Requirements in respect of fire protection shall conform to Part IV, Fire and Life Safety, National Building Code of India, 2005, Amendment No.3 and shall also be subject to any further condition laid down by the Secretary.