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 2] [Entire Act] State of Kerala - Subsection Section 2(lvii) in The Kerala Value Added Tax Act, 2003 (lvii)"Zero rate sale" means the sale of any goods on which no tax is chargeable but in relation to which input tax credit or refund of input tax paid is admissible.
