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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Kerala - Subsection

Section 252(1)(a) in Kerala Panchayat Raj Act, 1994

(a)to communicate without delay to the President and Secretary any information which he receives of the design to commit or of the commission of any offence under this Act or any rule or bye-law made thereunder; and