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 2] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985 (1)Every employer, employee and self employed person shall pay the contribution due from him every month as provided fro in the scheme.
