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 160] [Entire Act] State of Kerala - Subsection Section 160(4) in Kerala Panchayat Raj Act, 1994 (4)The President and the Vice President of a Panchayat at any level shall be entitled, while touring on public business, to travelling and daily allowances at such rates as [prescribed] [Substituted by Act 13 of 1999.].
