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 6] [Entire Act] State of Kerala - Subsection Section 6(4) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018 (4)An order passed by the Appellate Authority shall be communicated to the party in writing within one week from the date of order.
