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 0] [Section 20B] [Entire Act] State of Kerala - Subsection Section 20B(4) in Kerala Civil Courts Act, 1957 (4)The rules regulating the constitution of committees shall be such as may be prescribed by the Government in consultation with the High Court.
