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 153] [Entire Act] State of Kerala - Subsection Section 153(6) in Kerala Panchayat Raj Act, 1994 (6)For the election of the President and the Vice-President of panchayats the State Election Commission shall designate or nominate an officer of the Government or local authority as the Returning officer.
