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 19] [Entire Act] State of Kerala - Subsection Section 19(2) in Non-Resident Indians' (Keralites) Commission Act, 2015 (2)A copy of the report received under sub-section (1) shall be laid before the Legislative Assembly within six months after the same is received by the Government.
