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 15B] [Entire Act] State of Kerala - Subsection Section 15B(b) in The Kerala Value Added Tax Act, 2003 (b)claim input tax credit on their purchases covered under bills /invoices of registered dealers within the State from the date of commencement of business; and
