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 20B(2)] [Section 20B] [Entire Act] State of Kerala - Subsection Section 20B(2)(iv) in Kerala Civil Courts Act, 1957 (iv)the provision of facilities for the closer association between the members of the Bar and the Bench in considering matters of common concern.