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 15] [Entire Act] State of Kerala - Subsection Section 15(4) in Kerala Advocates' Welfare Fund Act, 1980 (4)In the event of rejection of the application, the first instalment of the admission fee paid along with the application shall be refunded to the applicant.
