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 94] [Entire Act] State of Kerala - Subsection Section 94(3) in Kerala Land Reforms (Tenancy) Rules, 1970 (3)In computing the time prescribed under sub-rule (1) or sub-rule (2), the time requisite for obtaining an attested copy of the order shall be excluded.
