Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Kerala - Subsection Section 57(10) in The Kerala Panchayat Buildings Rules, 2011 (10)All requirements in respect of fire protection in assembly buildings shall conform to Part VI, Fire and Life Safety, National Building Code of India, 2005 and Amendment No.3.
