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 190] [Entire Act] State of Kerala - Subsection Section 190(4) in Kerala Panchayat Raj Act, 1994 (4)The person referred to in sub section (3), shall as far as the funds to the credit of the Panchayat admit, be bound to comply with the order made by the Government under that sub-section.
