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(13) in Kerala Municipality Building Rules, 1999 (13)The minimum sanitation facilities to be provided for industrial occupancy building shall be as described in Table 9 given in sub rule (6) of rule 54.
