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 59] [Entire Act]

State of Kerala - Subsection

Section 59(2) in Kerala General Sales Tax Rules, 1963

(2)The return shall be in Form 46 and shall be submitted so as to reach the assessing authority of the area on or before the 15th day of the month following that to which it relates.Provided that Banks which do not have transactions in, bills as described in sub-rule (1) shall submit in every month nil returns on or before the said date.