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 75] [Entire Act] State of Kerala - Subsection Section 75(8) in Kerala Value Added Tax Rules, 2005 (8)The order in appeal, cross objection or review shall be communicated to the appellant and respondents within sixty days of the pronouncement of such order.
