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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(5)The District Board shall meet at such time and place to be fixed by the Chairman of the District Board and shall observe such procedure in regard to its transaction of business as may be made in the by-laws;