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 24D] [Entire Act] State of Kerala - Subsection Section 24D(2) in Kerala Value Added Tax Rules, 2005 (2)The dealers liable to file returns as per sub rule (1) shall apply to the concerned Deputy Commissioners and get their password etc. for enabling to enter in the KVATIS for filing such returns.
