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 6] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(2) in Kerala Fishermen's Welfare Fund Act, 1985 (2)[ A dealer shall contribute to the Fund, every year, one per cent of his sale proceeds in the year
