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

State of Kerala - Subsection

Section 2(1)(ad) in Kerala Municipality Building Rules, 1999

(ad)"factory" means any premises including the precincts thereof used or proposed to be used for any purpose as defined under the Factories Act, 1948 and which comes under the purview of the said Act;