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 8] [Entire Act] State of Kerala - Subsection Section 8(1) in THE KERALA FINANCE ACT, 2020 (1)in section 2, in clause (114), for clauses (c) and (d), the following clauses shall be substituted, namely:—“(c) Dadra and Nagar Haveli and Daman and Diu; (d) Ladakh;”.
