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 81] [Entire Act] State of Kerala - Subsection Section 81(2) in Kerala Cooperative Societies Act, 1969 (2)A person shall not be qualified for appointment as a member of the Tribunal unless he is or has been holding the post of a District Judge in the State.
