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 127] [Entire Act] State of Kerala - Subsection Section 127(3) in Kerala Police Act, 2011 (3)All compounding fees levied and collected by the Police while compounding the offences under the Act and all amounts realised by the sale of unclaimed properties and perishable properties shall be remitted to the Fund.
