Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(5) in Kerala Tolls Act, 1976

(5)The amount standing to the credit of the Bridges [*] [Omitted 'and Roads' by Kerala Act No. 34 of 1986.] Fund shall be expended in such manner and subject to such conditions as may be prescribed for the purpose of constructing bridges [*] [Omitted 'and Roads' by Kerala Act No. 34 of 1986.]