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 42] [Entire Act] State of Kerala - Subsection Section 42(4) in Kerala Labour Welfare Fund Act, 1975 (4)The Government may, by notification in the Gazette, rescind any regulation made under this section and, thereupon, the regulation shall cease to have effect.
