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 219B] [Entire Act] State of Kerala - Subsection Section 219B(2) in Kerala Panchayat Raj Act, 1994 (2)Such receptacles shall, at all times, be kept in good condition and shall be provided in such number and at such places at the secretary may, from time to time by written notice direct.
