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 3A] [Entire Act] State of Kerala - Subsection Section 3A(4) in Kerala Tolls Act, 1976 (4)Any person employed in the management and collection of toll under this section shall be liable to the same responsibilities as would belong to him if employed in the collection of basic tax.
