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State of Kerala - Section

Section 23 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

23. Exemption.

- Nothing contained in these rules shall be deemed to empower for the levy of any fee for permission or licence as the case may be, in respect of the installation of machinery or of manufacturing plant exempted from the operation of Section 233.