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 22] [Entire Act] State of Kerala - Subsection Section 22(3) in Kerala Plantations (Additional Tax) Act, 1960 (3)The officer so authorised may either before or after the institution of proceedings compound any such offence other than an offence under section 21.
