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(1) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994 (1)The amount of tax due from a person liable to pay tax under this Act shall be assessed separately for such period as may be prescribed.
