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] [Entire Act] State of Kerala - Section Section 4 in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007 4. Administration of the Act. - The Director of Fisheries shall be the authority to administer, supervise and to enforce the Act.
