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 4] [Entire Act] State of Kerala - Subsection Section 4(3F) in The Kerala General Sales Tax Act, 1963 (3F)The additional member appointed under sub-section (3E) shall cease to hold office on the disposal of the case for which he was appointed.
