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 179] [Entire Act] State of Kerala - Subsection Section 179(1) in Kerala Panchayat Raj Act, 1994 (1)For every panchayat there shall be appointed a [***] [Omitted by Act 13 of 1999.] secretary who shall be a Government Servant.
