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 17(18)] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(18)(vii) in Kerala Value Added Tax Rules, 2005 (vii)Where there is any other act or omission of a like nature on the part of the dealer.