Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(8) in The Kerala General Sales Tax Act, 1963

(8)The prescribed authority may cancel a permit if the permit holder has contravened any of the terms or conditions of the permit any of the provisions of this Act or the rules made there under.