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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1) in Kerala Tolls Act, 1976

(1)On the commencement of this Act, there shall be established a fund to be called the Kerala State [Bridges Fund] [Substituted by Kerala Act No. 34 of 1986.] (hereinafter in this section referred to as the Bridges and Roads Fund). (hereinafter in this section referred to as the Bridges and Roads fund).