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 212] [Entire Act] State of Kerala - Subsection Section 212(8) in Kerala Panchayat Raj Act, 1994 (8)[ All grants released by the Government for the implementation of schemes, projects and plans shall be utilised only for the purposes for which such grants are released.] [Inserted by Act 13 of 1999.]
