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 29] [Entire Act] State of Kerala - Subsection Section 29(6) in Kerala Chitties Act, 1975 (6)When the consolidated payment has been realised in the shape of property, such property shall remain as security for the due payment of future subscriptions.
