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 2] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(3) in The Kerala Dramatic Performances Act, 1961 (3)No order made under this section shall remain in force for more than two months from the making thereof unless the Government, by notification in the Gazette, otherwise direct.
