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 14(2)] [Section 14] [Entire Act] State of Kerala - Subsection Section 14(2)(i) in Kerala Lok Ayukta Act, 1999 (i)if he is the Chief Minister or a Minister, resign his office of Chief Minister or Minister, as the case may be;