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 4] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(4) in The Kerala Value Added Tax Act, 2003 (4)No assessment under subsection (3) of this section shall be completed without affording the dealer an opportunity of being heard.
