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

State of Kerala - Subsection

Section 2(1)(aw) in The Kerala Panchayat Buildings Rules, 2011

(aw)'Government Approved Private Information Technology Building' means any Information Technology building constructed in the private sector and approved by the Information Technology Department of the Government of Kerala, which is not falling under the category of Government approved private Information Technology Park and Government owned Information Technology Park;