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(3)] [Section 15] [Entire Act] State of Kerala - Subsection Section 15(3)(c) in Kerala Municipality Act, 1994 (c)meet the contingent expenses to such extent, as may be fixed by the Government from time to time;