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 16] [Entire Act] State of Kerala - Subsection Section 16(4) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010 (4)The salaries and allowances of the Commissioner shall be defrayed out of the Consolidated Fund of the State of Kerala.
