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 2] [Entire Act] State of Kerala - Subsection Section 2(xxxiii) in Kerala Water Supply and Sewerage Act, 1986 (xxxiii)"waste water" shall include domestic sewage, spent water and all waste water let out from any industries or by any other source ;
