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 1] [Section 8A] [Entire Act] State of Kerala - Subsection Section 8A(4) in Kerala Toddy Workers' Welfare Fund Act, 1969 (4)The amount paid under this section for an year shall be adjusted against the amount determined under section 8 for that year.]
