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 13] [Entire Act] State of Kerala - Section Section 6 in Kerala High Court Act, 1958 6. Cases to be heard by Full Bench under direction by Chief Justice. - Notwithstanding anything contained in this Act, the Chief Justice may direct that any matter be heard by a Full Bench.
