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 3(3)] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(3)(c) in Kerala Essential Articles Control Act, 1986 (c)where neither clause (a) not clause (b) applies, the price calculated at the market rate prevailing in the locality at the date of sale.