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 23] [Entire Act] State of Kerala - Subsection Section 23(3) in Kerala Cultural Activists Welfare Fund Act, 2010 (3)The salary of such auditors appointed under sub-section (1) shall be such as may be prescribed by the Government and shall be paid from the Fund of the Board.
