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 21] [Entire Act] State of Kerala - Subsection Section 21(8) in Kerala General Sales Tax Rules, 1963 (8)The return(s) so submitted other than those to which the provision of section 17A applies shall subject to the provisions of sub-rule (9) be provisionally accepted.
