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 198] [Entire Act] State of Kerala - Subsection Section 198(3) in Kerala Panchayat Raj Act, 1994 (3)The amount collected, as service charge shall be utilised for the up keep and maintenance of such facilities and services.] [Added by Act 13 of 1999.]
