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 24] [Entire Act] State of Kerala - Subsection Section 24(2) in Kerala Chitties Act, 1975 (2)The foreman shall(a)enter every removal and substitution under sub-section (1) with the dates thereof in the chitty books; and(b)give a written notice of such removal and substitution to the defaulting subscriber within fourteen days thereof.
