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[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Kerala - Subsection

Section 297(1)(ii) in Kerala Municipality Act, 1994

(ii)the amount of the loan the rate of interest and the terms including the date of floatation, the time and method or repayment and the like shall be subject to the approval of the Government.