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 31A] [Entire Act] State of Kerala - Subsection Section 31A(6) in The Kerala Value Added Tax Act, 2003 (6)The arrears for the purpose of settlement under this section shall be calculated as on the date of submission of option.
