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 25(3)] [Section 25] [Entire Act] State of Kerala - Subsection Section 25(3)(i) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018 (i)where no appeal has been preferred against such order immediately on the expiry of the period prescribed for such appeal; and