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 19] [Entire Act] State of Kerala - Subsection Section 19(ii) in Kerala Consumer Protection Rules, 2005 (ii)the resignation of a Member shall be effective from the date of acceptance by appointing authority, provided that the appointing authority shall have the powers to waive the notice period.
