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 31] [Entire Act] State of Kerala - Subsection Section 31(1) in The Kerala Value Added Tax Act, 2003 (1)Every dealer liable to pay tax under this Act for any return period shall pay tax within such period, as may be prescribed.
