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 4] [Entire Act] State of Kerala - Subsection Section 4(2) in Kerala Advocates' Welfare Fund Act, 1980 (2)The Trustee Committee shall be a body corporate having perpetual succession and a common seal with power to acquire and hold properly and shall, by the said name, sue and be sued.
