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 41A] [Entire Act] State of Kerala - Subsection Section 41A(1) in Kerala General Sales Tax Rules, 1963 (1)An application for settlement of a case under sub-section (1) of section 39a shall be made, inquintuplicate in Form No.52 and shall be verified in the manner specified therein.
