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 32(6)] [Section 32] [Entire Act] State of Kerala - Subsection Section 32(6)(e) in Kerala General Sales Tax Rules, 1963 (e)the tax paid on purchases or on sales effected on behalf of each principal and the Chalan No. and date of remittance of the tax into Treasury.