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 25] [Entire Act] State of Kerala - Subsection Section 25(3) in Kerala Water Supply and Sewerage Act, 1986 (3)Stocks issued by the Authority under this sections shall be issued, transferred, dealt with and redeemed in such manner as the Government may, by general or special order, direct.
