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 2(2)] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(2)(h) in Non-Resident Indians' (Keralites) Commission Act, 2015 (h)"regulations" means the regulations made by the Commission as per sub-section (8) of section 7 of this Act.