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 53] [Entire Act] State of Kerala - Subsection Section 53(4) in Kerala Municipality Building Rules, 1999 (4)All other requirements in respect of fire protection shall conform to part IV, Fire Protection, National Building Code of India, 1983 and amendment No. 3, part IV.
