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 1] [Section 152] [Entire Act] State of Kerala - Subsection Section 152(3) in Kerala Panchayat Raj Act, 1994 (3)A member who could not take an oath or affirmation under sub-election (2) or a member elected in a bye-election may take such oath before the president.
