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 9] [Entire Act] State of Kerala - Subsection Section 9(13) in THE KERALA FINANCE ACT, 2020 (13)Commissioner may, within a period of four years from the date of full payment of arrears as per the intimation under sub-section (7), suo motu review any of the cases settled under this section in the interest of revenue.”.
