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 14] [Entire Act] State of Kerala - Subsection Section 14(3) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994 (3)No order under this section adversely affecting any person shall be passed under this section unless that person has been afforded a reasonable opportunity of being heard.
