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 38] [Entire Act] State of Kerala - Subsection Section 38(3) in Kerala General Sales Tax Rules, 1963 (3)The appeal may be sent to the Appellate Authority by post or may be presented to that authority by the appellant or his authorised agent or a legal practitioner.
