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 517A] [Entire Act] State of Kerala - Subsection Section 517A(b) in Kerala Municipality Act, 1994 (b)"right to information" means the right of access to information and includes the right for taking extracts or obtaining certified copy of any document;
