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(7) in Kerala Plantations (Additional Tax) Act, 1960 (7)The orders passed by the appellate authority shall, subject to the provisions of section 10 be final and shall not be liable to be questioned in a court of law.
