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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(5) in Kerala Municipality Act, 1994

(5)Notwithstanding anything contained in sub-section(3), Government may issue such directions as they think necessary or desirable in respect of all or any of the matters referred to therein and the Joint Committee shall be bound to comply with such directions.