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] [Entire Act] State of Kerala - Section Section 8 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018 8. Disposal of fees. - All fees realised by the authorities under this rule shall be remitted in the Government Treasury under the receipt head of the Revenue Department.
