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 23A] [Entire Act] State of Kerala - Subsection Section 23A(5) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 (5)The amount received under sub-section (4) shall subject to the provision of section 23D, be remitted to the River Management Fund.
