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 5] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985 (1)The contribution payable by employee to the fund shall be such quantum of each type of motor transport undertaking as may be specified in the scheme.
