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 8A] [Entire Act] State of Kerala - Subsection Section 8A(2) in Kerala Toddy Workers' Welfare Fund Act, 1969 (2)The advance contribution for a month shall become payable on or before the 5th day of the succeeding month.
