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 157] [Entire Act] State of Kerala - Subsection Section 157(10) in Kerala Panchayat Raj Act, 1994 (10)The person presiding shall not speak on the merit of the motion, and shall be entitled to vote thereon [except the right of a casting vote or second vote] [Added by Act 13 of 1999.]
