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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Kerala - Subsection

Section 245(1)(ii) in Kerala Municipality Act, 1994

(ii)transacts business outside the limit of the municipal area but has its head office or place from which its business is controlled within the municipal area for not less than sixty days in the aggregate in any half-year; and