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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(7)(a) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(a)shall be subject to such restrictions and conditions as may be specified by the Government in respect of replacing machinery, levying fees, the conditions that shall be followed etc and