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 47] [Entire Act] State of Kerala - Subsection Section 47(7) in The Kerala Value Added Tax Act, 2003 (7)No action under sub-section (2) or sub-section (5) or sub- section (6) shall be taken in respect of goods already subjected to the proceedings under those sub-sections.
