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 3] [Entire Act] State of Kerala - Subsection Section 3(8) in Kerala High Court Act, 1958 (8)Exercise of the power to revise the proceedings of any criminal court;Provided that in the exercise of such power a Single Judge shall not impose a sentence of death or imprisonment for life.
