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 22] [Entire Act] State of Kerala - Subsection Section 22(5) in Kerala Advocates' Welfare Fund Act, 1980 (5)The Bar Council and the Bar Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.
