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 8] [Entire Act] State of Kerala - Subsection Section 8(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999 (3)The decision taken by the District Board shall be communicated to the applicant and the authority concerned by the Convener of the District Board.
