Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(4) in Kerala Value Added Tax Rules, 2005

(4)Where the turnover of a dealer is determined and the tax or taxes payable for any return period is assessed under section 22,23 and 24, a notice in Form No. 12 shall be served upon the dealer and the dealer shall pay the sums demanded within the time and in the manner specified in the notice.