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 3] [Section 8] [Entire Act] State of Kerala - Subsection Section 8(4) in Kerala Sports Act, 2000 (4)The Government may after giving reasonable notice to the State Sports Council and after hearing its objections, if any, suspend or cancel or modify any resolution passed by the State Sports Council.
