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 3] [Entire Act] State of Kerala - Subsection Section 3(3) in Munnar Special Tribunal Act, 2010 (3)The other two members of the Tribunal shall be nominated by the Government of whom one shall be a person qualified to be appointed as a District Judge and the other shall be a retired District Judge.
