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 1] [Entire Act] State of Kerala - Section Section 32 in Kerala Municipality Act, 1994 32. Council's power to call for records. - The Council may, at any time, require the Secretary to produce any record or document, in his custody relating to the Municipality.
