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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(4)(ii) in The Kerala Shops and Commercial Establishments Act, 1960

(ii)all the municipalities constituted under the Madras District Municipalities Act, 1920 (Madras Act V of 1920) to its application to the Malabar district referred to in section 5 (2) of the State Reorganisation Act, 1956, the Travancore District Municipalities Act, 1116 and the Cochin Municipal Act XVIII of 1113.