Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Kerala - Subsection Section 43(1) in Kerala Municipality Building Rules, 1999 (1)Every building meant for human occupancy shall be provided with emergency exit sufficient to permit safe escape of occupants in case of fire or whenever other emergency occurs.
