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 129(3)] [Section 129] [Entire Act] State of Kerala - Subsection Section 129(3)(c) in Kerala Goods and Services Tax Rules, 2017 (c)the time limit allowed to the interested parties and other persons who may have information related to the proceedings for furnishing their reply.