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 25AA(2)] [Section 25AA] [Entire Act]

State of Kerala - Subsection

Section 25AA(2)(c) in The Kerala Value Added Tax Act, 2003

(c)If sale suppression is detected, the suppressed turnover shall alone be assessed, without any additions.