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 17] [Entire Act] State of Kerala - Subsection Section 17(6) in Kerala Advocates' Clerks Welfare Fund Act, 2003 (6)Any member of the Fund who fails to remit the annual subscription for a year before 30th June of that year shall be liable to be removed from the membership of the Fund.
