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 11] [Entire Act] State of Kerala - Section Section 9 in Kerala High Court Act, 1958 9. Repeal. - The provisions of the Travancore-Cochin High Court Act, 1125, (V of 1125), in so far as they relate to maters provided in this Act, shall stand repealed.
