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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3)(c) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(c)The President of the Grama Panchayat concerned or chairperson of the Municipality concerned in cases where license is required from the local bodies.