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[Cites 0, Cited by 0] [Section 448(6)] [Section 448] [Entire Act]

State of Kerala - Subsection

Section 448(6)(b) in Kerala Municipality Act, 1994

(b)shall not be deemed to dispense with the necessity for compliance with the provisions of section 387 and 389 or sections 398 and 399, as the case may be.