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 15] [Entire Act] State of Kerala - Subsection Section 15(3) in Guruvayoor Devaswom Act, 1978 (3)There shall be levied a contribution from the funds of the Devaswom towards leave allowances, pension and provident fund of the Administrator to the extent required by the rules for the time being in force.
