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 20B] [Entire Act] State of Kerala - Subsection Section 20B(1) in Kerala Civil Courts Act, 1957 (1)The High Court may constitute a committee for each civil court subordinate to it or for two or more of such courts.
