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 17] [Entire Act] State of Kerala - Subsection Section 17(5) in Kerala Labour Welfare Fund Act, 1975 (5)If any question arises whether any particular expenditure is or is not debit able to the Fund, the matter shall be referred to the Government whose decision thereon shall be final.
