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 19] [Entire Act] State of Kerala - Subsection Section 19(8) in Kerala Municipality Act, 1994 (8)[ The Officer presiding over the meeting shall not speak on the merits and demerits of the motion and shall not be entitled to vote] [Substituted by the Third Amendment Act 33 of 2005, w.e.f 24.8.2005.]
