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 4] [Entire Act] State of Kerala - Subsection Section 4(h) in Kerala Water Supply and Sewerage Act, 1986 (h)[ two members appointed by the Government, one of whom shall be a member belonging to a Scheduled Caste or Scheduled Tribe;] [Substituted by Act No. 6 of 1993, dated 2.3.1993.]
