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 20B] [Entire Act] State of Kerala - Subsection Section 20B(3) in Kerala Civil Courts Act, 1957 (3)The committee shall discharge such other functions as are assigned to it from time to time by the High Court.
