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 28] [Entire Act] State of Kerala - Subsection Section 28(3) in Kerala Motor Vehicles Taxation Act, 1976 (3)In making any rule, the Government may provide that a breach thereof shall be punishable with fine which may extend to fifty rupees.
