Section 27 in Kerala Advocates' Clerks Welfare Fund Act, 2003
27. Amendment of Act 10 of 1960.
- Notwithstanding anything contained in section 76 of the Kerala Court Fees and Suits Valuation Act, 1959 (10 of 1960), an amount equal to twenty percent of the legal benefit fund collected under the said section shall be transferred every year to the Fund constituted under this Act.
