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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1)(o) in Kerala Municipality Act, 1994

(o)is black-listed consequent on defaulted performance under any contract or auction with the Government; [or] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]