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[Cites 0, Cited by 0] [Section 486] [Entire Act]

State of Kerala - Subsection

Section 486(1) in Kerala Municipality Act, 1994

(1)A register shall be kept at the office of the Municipality in which the places registered, licensed, or provided under sections 483, 484 and 485 and all such places registered, licensed or provided before the commencement of this Act shall be recorded, and the plans of such places shall be filed in such office.