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 9] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(1) in Kerala High Court Act, 1958 (1)Any matter in respect of which the powers of the High Court can be exercised by a Single Judge.
