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 283] [Entire Act] State of Kerala - Subsection Section 283(7) in Kerala Municipality Act, 1994 (7)All amounts accounted to the Municipal fund and of its release under this Act, shall Kin full rupee.Explanation. - For this purpose fraction of a rupee shall be rounded to the next higher rupee.]
