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 8] [Entire Act] State of Kerala - Subsection Section 8(8) in Kerala Cultural Activists Welfare Fund Act, 2010 (8)The Board shall, in exercise of its powers and discharge of its functions, be bound by such directions as may be issued by the Government from time to time.
