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] [Entire Act] State of Kerala - Section Section 8 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011 8. Plurality of remedies. - An application may contain a single cause of action and seek one or more reliefs provided that they are consequential to one another.
