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 15] [Entire Act] State of Kerala - Subsection Section 15(8) in Kerala Consumer Protection Rules, 2005 (8)The salary or honorarium, as the case may be, and other allowances of the President and other members of the District Forum shall be defrayed out of the Consolidated Fund of the State.
