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 146] [Entire Act] State of Kerala - Subsection Section 146(3) in Kerala Panchayat Raj Act, 1994 (3)In preparing the electoral rolls under sub-section (1) the State Election Commission shall mutatis mutandis follow the procedure laid down for the preparation of electoral rolls under this Act and the rules made there under.
