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 176B] [Entire Act] State of Kerala - Subsection Section 176B(2) in Kerala Panchayat Raj Act, 1994 (2)For the purpose of sub-section (1) Kerala State Electricity Board shall provide necessary electric energy and other technical assistance to the village panchayat at the rate fixed by the Government and on such other terms as prescribed.
