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 39B] [Entire Act] State of Kerala - Subsection Section 39B(4) in Kerala General Sales Tax Rules, 1963 (4)Where a pending proceedings referred in sub-rule (1) abates, no fresh proceedings shall be started on the same cause of action.
