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 9(2)] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(2)(b) in Kerala Advocates' Welfare Fund Act, 1980 (b)receive applications for admission or readmission to the Fund, and dispose of such applications within ninety days from the date of receipt thereof ;