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 173] [Entire Act] State of Kerala - Subsection Section 173(v) in The Kerala State Goods and Services Tax Act, 2017 (v)In the Kerala Value Added Tax Act, 2003 (30 of 2004), in the FOURTH SCHEDULE, under the heading "Goods which are outside VAT" under sub-section (1) of section 6,-
