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 25] [Entire Act] State of Kerala - Subsection Section 25(4) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012 (4)Any amount that has been received wrongly by a member or person nominated by him, shall be recovered from such person by appropriate legal proceedings.
