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[Cites 0, Cited by 0] [Section 444] [Entire Act]

State of Kerala - Subsection

Section 444(1) in Kerala Municipality Act, 1994

(1)The owner or occupier of any stable, veterinary, infirmaty, stand, shed, yard or other place in which quadrupeds are kept or taken in for purposes of profit, shall, in the first month of every year, or in the case of a place to be newly opened, within one month before the opening of such place, apply to the Secretary for a licence for the use of the same for any such purpose of profit.