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 269] [Entire Act] State of Kerala - Subsection Section 269(b) in Kerala Panchayat Raj Act, 1994 (b)'maternity home' means an establishment where women are usually received and accommodated for the purpose of confinement and antenatal and post-natal care in connection with the child birth or anything connected therewith.
