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 13] [Entire Act] State of Kerala - Subsection Section 13(2) in Kerala Construction Workers' Welfare Fund Act, 1989 (2)In case a member does not wish to continue his membership, the amount outstanding to his credit shall be returned to him, upon his application, in the manner prescribed.
