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 76B] [Entire Act] State of Kerala - Subsection Section 76B(3) in The Kerala Panchayat Buildings Rules, 2011 (3)The Convenor shall fix the venue, date and time of the meeting in consultation with the Chairperson and shall be responsible for safe custody of records and communications thereof.
