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 41A] [Entire Act] State of Kerala - Subsection Section 41A(3) in Kerala General Sales Tax Rules, 1963 (3)every application in connection with the settlement of a case shall be accompanied by a fee of Rs.500 (rupees five hundred only).
