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 37C] [Entire Act] State of Kerala - Subsection Section 37C(3) in Kerala General Sales Tax Rules, 1963 (3)The appeal shall be disposed of within sixty days from the date of admission of the appeal and the order passed thereon shall be sent to the appellant in the address given in the appeal.
