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(11) in Kerala Advocates' Welfare Fund Act, 1980 (11)A member may at any time cancel a nomination by sending a notice in-writing to the Trustee Committee, provided that a member shall along with such notice send a flesh nomination.
