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 33] [Entire Act] State of Kerala - Subsection Section 33(a) in Kerala Panchayat Raj Act, 1994 (a)[ has failed to lodge an account of election expense within the prescribed time and manner and has no sufficient reason or justification for such failure; or [[Substituted by Act 13 of 1999.]
