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 9] [Entire Act] State of Kerala - Subsection Section 9(4) in Travancore-Cochin Medical Practitioners Act, 1953 (4)When the office of the President is vacant, the Vice-president shall exercise the functions of the President until a new President assumes office.
