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 145] [Entire Act] State of Kerala - Subsection Section 145(b) in Kerala Panchayat Raj Act, 1994 (b)to any returning officer such staff as may be necessary for the performance of any duties in connection with an election.
