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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Kerala - Subsection

Section 148(2)(a) in Kerala Municipality Act, 1994

(a)unless, a declaration as to the identity of the publisher thereof, signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and