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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(1)Subject to the provisions of this Act and the Rules made thereunder an industrial Township Authority may, with the approval of the Government make regulations for carrying out any of the purposes for which it is constituted.