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[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

State of Kerala - Subsection

Section 20B(2)(ii) in Kerala Civil Courts Act, 1957

(ii)the making of recommendations to the High Court or to the Government, regarding the improvements to be made to court buildings, amenities to be provided for the litigant public and lawyers and other matters of a similar nature;