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 214] [Entire Act] State of Kerala - Subsection Section 214(2) in Kerala Panchayat Raj Act, 1994 (2)The working balance shown in the budget shall not be less than five per cent of the current year's estimated receipts, excluding receipts from endowments, government grants contributions and debt account.
