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 1] [Section 45A] [Entire Act] State of Kerala - Subsection Section 45A(4) in The Kerala General Sales Tax Act, 1963 (4)An order of the Deputy Commissioner under sub-section (3) shall, subject to the provisions of sub-section (5), be final.
