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 9] [Entire Act] State of Kerala - Subsection Section 9(2) in Sivagiri Mutt (Emergency Provisions) Act, 1997 (2)The Tribunal under sub-section (1) shall be a person who has been a Judge of a High Court and shall be appointed by the Government on such terms and conditions as may be prescribed.
