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 122] [Entire Act] State of Kerala - Subsection Section 122(a) in Kerala Goods and Services Tax Rules, 2017 (a)a Chairman who holds or has held a post equivalent in rank to a Secretary to the Government of India; and
