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[Cites 0, Cited by 2] [Section 233(1)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(1)(b) in Kerala Panchayat Raj Act, 1994

(b)install in any premises any machinery or manufacturing plant driven by any power as aforesaid, not being machinery or manufacturing plan exempted by the [provisions of this Act or the rules made there under] [Substituted by Act 13 of 1999.].