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 9] [Entire Act] State of Kerala - Subsection Section 9(3) in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007 (3)The amount paid under sub-section (1) by the dealer for a year shall be adjusted against the amount assessed under section 8 for that year.
