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 7A] [Entire Act] State of Kerala - Subsection Section 7A(5) in The Kerala Tax on Luxuries Rules, 1976 (5)Where a pending proceedings referred to in sub-rule (1) abates, no fresh proceedings shall be started on the same cause of action.
