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 212] [Entire Act] State of Kerala - Subsection Section 212(7) in Kerala Panchayat Raj Act, 1994 (7)All fees for licences and permissions received by the Village Panchayat under this Act or any other law [***] [Omitted by Act 13 of 1999.] shall be utilised for the purpose for which the said fees are levied.
