Legal Document View

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
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(x) in The Kerala Value Added Tax Act, 2003

(x)any State Government, Central Government, or Government of any Union Territory or any department thereof or any local authority/autonomous body, shall get himself registered under this Act, irrespective of the quantum of his total turnover.