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[Cites 0, Cited by 0] [Section 271M(4)] [Section 271M] [Entire Act]

State of Kerala - Subsection

Section 271M(4)(c) in Kerala Panchayat Raj Act, 1994

(c)any matter in respect of which an enquiry has been ordered under the Commission of Inquiries Act, 1952 (Central Act 60 of 1952) or any matter pending before a court;