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 62(1)] [Section 62] [Entire Act] State of Kerala - Subsection Section 62(1)(c) in Kerala Irrigation and Water Conservation Act, 2003 (c)to advise the Government on security measures to be adopted in respect of any dam considering its vulnerability to terrorism, sabotage and the like;