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 18] [Entire Act] State of Kerala - Subsection Section 18(6) in Kerala Advocates' Clerks Welfare Fund Act, 2003 (6)The Committee shall dispose of an application received under sub-section (5) after such enquiry, as it deems necessary.
