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 18] [Entire Act] State of Kerala - Subsection Section 18(9) in The Kerala Headload Workers Act, 1978 (9)In the exercise of the powers and the discharge of its functions, the Committee shall be bound by such directions as the Board may give to it from time to time.
