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 76] [Entire Act] State of Kerala - Subsection Section 76(2) in Kerala Value Added Tax Rules, 2005 (2)If the application for impleading is not made within sixty days of the date of death of the party, the proceedings shall abate as regards the deceased.
