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 20 in Kerala Civil Courts Act, 1957 20. Duties of ministerial Officers. - The ministerial officers of a court shall perform such duties as may from time to time be imposed upon them by the presiding officer of the court.
