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 32] [Entire Act] State of Kerala - Subsection Section 32(4) in Kerala Fish Seed Act, 2014 (4)On receipt of an appeal under sub-section (2) or sub-section (3), the Appellate Authority shall, after giving an opportunity of being heard, dispose of the appeal as expeditiously as possible.
