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 29] [Entire Act] State of Kerala - Subsection Section 29(4) in The Kerala State Goods and Services Tax Act, 2017 (4)The cancellation of registration under the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) shall be deemed to be a cancellation of registration under this Act.
