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 12] [Entire Act] State of Kerala - Subsection Section 12(4) in Kerala Tolls Act, 1976 (4)No sum shall be paid or applied from and out of the Bridges and Roads Fund except in the manner and for the purpose provided in sub-section (5) and (6).
