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 1] [Section 7] [Entire Act] State of Kerala - Subsection Section 7(1) in The Kerala Headload Workers Act, 1978 (1)No headload worker shall be required to carry on his head or person at a time any article or articles weighing more than seventy-five kilograms.
