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 1] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(3) in The Kerala Value Added Tax Act, 2003 (3)The dealer from whom security or additional security is demanded shall furnish it within the prescribed time and in the prescribed manner.
