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 138(1)] [Section 138] [Entire Act] State of Kerala - Subsection Section 138(1)(b) in Kerala Panchayat Raj Act, 1994 (b)fraudulently defaces, destroys or removes any list; notice or other document affixed by or under the authority of a returning officer; or