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 205G] [Entire Act] State of Kerala - Subsection Section 205G(2) in Kerala Panchayat Raj Act, 1994 (2)Every head of office shall, in turn, grant to each taxpayer a certificate in respect of the recovery and payment of tax to the village panchayat of the relevant half-year.
