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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(3)(c) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(c)[ if any order on an application for permission under this Act or rule is not communicated to the applicant within fifteen days from the date of receipt of application by the Secretary the permission shall be deemed to have been issued for the period required in the application subject to the Act, rules and bye laws and all conditions which would have been imposed; or] [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]