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(4) in Madras General Clauses Act, 1891 (4)"Chapter", "part", "section" and "schedule".- "Chapter", "part", "section" and "schedule" shall mean respectively a Chapter part and section of, and schedule to, the Act in which the word occurs;
