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 39A] [Entire Act] State of Kerala - Subsection Section 39A(3) in The Kerala General Sales Tax Act, 1963 (3)An application made under sub-section (1) shall not be allowed to be withdrawn by the applicant.
