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 4] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(f) in The Kerala Headload Workers Act, 1978 (f)"Conciliation Officer", in relation to any area, means the conciliation Officer appointed under section 3 for that area;
