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 6] [Entire Act] State of Kerala - Subsection Section 6(5) in Kerala Cultural Activists Welfare Fund Act, 2010 (5)The remittance towards the Fund and payments from the Fund shall be in such manner and subject to such terms and conditions as may be prescribed
