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 4] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(2) in Kerala Motor Transport Workers Welfare Fund Act, 1985 (2)The contribution payable by the employer and the self employed person shall be such quantum as may be specified in the Scheme.
