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 65] [Entire Act] State of Kerala - Subsection Section 65(a) in The Kerala Value Added Tax Act, 2003 (a)Before the Deputy Commissioner (Appeals) ,Assistant commissioner (Appeals) or the Deputy Commissioner Before the Commissioner or the Appellate Tribunal Two hundred rupees Three hundred rupees
