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 25] [Entire Act] State of Kerala - Subsection Section 25(1) in Kerala Motor Transport Workers Welfare Fund Act, 1985 (1)The Government may, by notification in the Gazette either prospectively or retrospectively make rules for the purpose of carrying into effect the provisions of this Act.
