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 1] [Section 182] [Entire Act] State of Kerala - Subsection Section 182(viii) in Kerala Panchayat Raj Act, 1994 (viii)be responsible for the safe custody of the Panchayat fund;
