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 7] [Entire Act] State of Kerala - Subsection Section 7(3) in Kerala Escheats and Forfeitures Act, 1964 (3)No order under sub-section (1) or sub-section (2) shall be passed without giving all persons interested an opportunity of being heard.
