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 2] [Section 157] [Entire Act] State of Kerala - Subsection Section 157(14) in Kerala Panchayat Raj Act, 1994 (14)No notice of a motion under this section shall be accepted within six months of the assumption of office by a President or a Vice-President. [***] [Omitted by Act 13 of 1999.]
