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 10] [Entire Act] State of Kerala - Subsection Section 10(1) in Kerala Police Act, 1960 (1)All moneys payable under Section 8 and Section 9 shall be recoverable by the District Magistrate in the manner provided for the recovery of fines under the Code of Criminal Procedure, 1898.
