Legal Document View

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
[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(b) in Kerala Lok Ayukta Act, 1999

(b)as might involve the disclosure of proceedings of the Cabinet of the Government of Kerala or any Committee of the Cabinet and for the purpose of this sub-section a certificate issued by the Chief Secretary certifying that any information, answer or portion of a document is of the nature specified in clause (a) or clause (b) shall be binding and conclusive.