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 188] [Entire Act] State of Kerala - Subsection Section 188(2) in Kerala Panchayat Raj Act, 1994 (2)Every Panchayat, President, Secretary and Other Officer shall be bound to give facilities for exercising duties under [***] [Omitted by Act 13 of 1999.] sub-section (1).
