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 16] [Entire Act] State of Kerala - Subsection Section 16(1) in The Kerala Headload Workers Act, 1978 (1)The Government may appoint such number of officers as they think fit for assisting the Board in the exercise of its powers and the performance of its functions under this Act and the schemes.
