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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23) in Kerala Municipality Act, 1994

(23)"market" means any place set apart or ordinarily or periodically used for the assembling of persons for the sale or purchase of grain, fruit, vegetables, meat fish or other perishable articles of food or for the sale or purchase of live-stock or poultry, or of any agricultural or industrial produce or any raw or manufactured products or any other articles or commodity necessary for the convenience of life, provided that a single shop or group of shops, not being more than six in number, shall not be deemed to be a market;