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 4] [Section 157] [Entire Act] State of Kerala - Subsection Section 157(9A) in Kerala Panchayat Raj Act, 1994 (9A)[ Voting shall be by open ballot and the member who voted shall record in writing his name and signature on the reverse side of ballot paper.] [Inserted by Act 11 of 1999.]
