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 20] [Entire Act] State of Kerala - Subsection Section 20(b) in Kerala Advocates' Clerks Welfare Fund Act, 2003 (b)Provide for medical and educational facilities, and such other benefits including pension as may be prescribed for the members of the Fund and their dependents:
