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 22] [Entire Act] State of Kerala - Subsection Section 22(b) in Kerala Fish Seed Act, 2014 (b)the holder of the certificate has, without reasonable cause, failed to comply with the conditions subject to ·which the certificate has been granted or has contravened any of the provisions of this Act or the rules made thereunder;
