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 4] [Entire Act] State of Kerala - Subsection Section 4(2) in The Kerala Lifts and Escalators Act, 2013 (2)Every application for a licence under sub-section (1) shall be made to the Inspector in such form and shall be accompanied by such fees as may be prescribed.
