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[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Kerala - Subsection

Section 297(1)(i) in Kerala Municipality Act, 1994

(i)no loan shall be raised without the previous sanction of the Government or otherwise than in accordance with the provisions of the Kerala Local Authorities Loans Act, 1963 (30 of 1963) and the rules issued thereunder;