Legal Document View

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
[Cites 0, Cited by 0] [Section 271J(1)] [Section 271J] [Entire Act]

State of Kerala - Subsection

Section 271J(1)(a) in Kerala Panchayat Raj Act, 1994

(a)Where the irregularity involves a criminal offence committed by a public servant, the mater shall be referred to the appropriate authority for investigation.