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 36] [Entire Act] State of Kerala - Subsection Section 36(4) in Kerala Labour Welfare Fund Act, 1975 (4)The Government or the Board, as the case may be, shall also have the power to control and revise the acts and proceedings of any officer empowered under sub-section (3).
