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] [Entire Act] State of Kerala - Section Section 12 in Kerala Advocates' Welfare Fund Act, 1980 12. Transfer of certain monies to the Fund. - The Bar Council shall pay to the Fund annually an amount equal to twenty per cent of the enrolment fees realised by it.
