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 215] [Entire Act] State of Kerala - Subsection Section 215(2) in Kerala Panchayat Raj Act, 1994 (2)Accounts of receipts and expenditure of every Panchayat shall be maintained for every financial year in such form as may be prescribed.
