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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Kerala - Subsection

Section 482(1) in Kerala Municipality Act, 1994

(1)Articles of food, animals, poultry, fish, utensils or vessels seized from a Municipal area under section 479 and not destroyed under section 481 shall, as soon as possible, be produced before a Magistrate of the First Class having jurisdiction in that area.