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 162A] [Entire Act] State of Kerala - Subsection Section 162A(2) in Kerala Panchayat Raj Act, 1994 (2)The standing committees of the panchayat may perform such other powers and functions of the panchayat as may be entrusted to it by the panchayat in addition to the powers and duties conferred on it by rules made in this behalf.
