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(5) in Kerala Advocates' Clerks Welfare Fund Act, 2003 (5)A member nominated under clauses (b) and (d) and appointed under clause (f) of sub-section (3) shall hold office during the pleasure of the Government;
