Legal Document View

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
[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Kerala - Subsection

Section 286(2)(b) in Kerala Municipality Act, 1994

(b)allow for a cash balance at the end of the year of not less than [five per cent] [Substituted by Act 8 of 1995, w.e.f. 5-8-1995.] of the revenue of the Municipality.