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 1] [Section 158] [Entire Act] State of Kerala - Subsection Section 158(2) in Kerala Panchayat Raj Act, 1994 (2)Every member shall have access during office hours to the records [other than notified documents] [Inserted by Act 13 of 1999.] of the Panchayat in which he is a member after giving due notice to the President. [***] [Omitted by Act 13 of 1999.]
