Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Kerala - Subsection Section 8(2) in The Kerala Ground Water (Control and Regulation) Act, 2002 (2)The details to be furnished in an application under sub-section (1) shall contain such particulars and shall be in such manner as may be prescribed.
