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 4] [Entire Act] State of Kerala - Section Section 9 in Kerala Chitties Act, 1975 9. Effect of registration. - Every endorsement under sub-section (1) of section 8 shall be conclusive evidence that the chitty is duly registered under this Act.
