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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(4)The Government may appoint one of the members of an Industrial Area Board not below the rank of District Collector to be its chairman and the Designated Authority of the Industrial Area shall be the Convener of the Industrial Area Board.