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 62] [Entire Act] State of Kerala - Subsection Section 62(9) in The Kerala Value Added Tax Act, 2003 (9)The High Court may, at its discretion, award the cost in an appeal under sub-section (1) or in a review under sub- section (7).
