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 24(2)] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(2)(c) in Abkari Workers' Welfare Fund Act, 1989 (c)all funds and other properties vested in the Board shall during the period of supersession, vest in the Government.