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 14] [Entire Act] State of Kerala - Subsection Section 14(4) in Kerala Advocates' Clerks Welfare Fund Act, 2003 (4)The custody of the stamps printed under this section shall be with the Committee and, the supply and sale of stamps shall be in such manner as may be prescribed.
