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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Kerala - Subsection

Section 251(1) in Kerala Municipality Act, 1994

(1)The expression "transacts business" in section 245 shall be deemed to include the doing of acts or business of whatever nature, whether isolated or not, such as soliciting, obtaining or transmitting orders or buying, making, manufacturing, exporting, importing, receiving, transmitting or otherwise dealing in goods.