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 91A] [Entire Act] State of Kerala - Subsection Section 91A(2) in The Kerala Agricultural Income Tax Rules, 1991 (2)The interlocutory application mentioned in sub-rule (1) shall be in Form No. 31A in case where no form has been separately prescribed.
