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(5) in Kerala General Sales Tax Rules, 1963 (5)The assessing authority concerned may at the request of the dealer who claims refund under this rule, adjust the amount towards the tax if any payable by him.
