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 49] [Entire Act] State of Kerala - Subsection Section 49(9) in The Kerala Value Added Tax Act, 2003 (9)The award of confiscation under this section shall not prevent the infliction of any punishment to which the person affected thereby is liable under the Act.
