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 185] [Entire Act] State of Kerala - Subsection Section 185(3) in Kerala Panchayat Raj Act, 1994 (3)All correspondence by the Secretary through the President addressing the Government or as the case may be the other authority and vice versa shall be delivered by the Presidents without delay.
