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 17] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(3) in Kerala Panchayat Raj Act, 1994 (3)An order made by the [State Election Commission or the Officer authorised by it] [Substituted by Act 13 of 1999.] [or the Delimitation Commission] [Inserted by Act 3 of 2005.] shall not be called in question in any Court of Law.
