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 Kerala Fish Seed Act, 2014 (2)Members of the Regional Fish Seed Centres are entitled to hold office for a period of three years from the date of assumption of charge:Provided that a person nominated by the Government shall hold office during the pleasure of the Government.
