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 8] [Entire Act] State of Kerala - Subsection Section 8(2) in Kerala General Sales Tax Rules, 1963 (2)In the case of goods which are taxable at the point of purchase, the total turnover for the purpose of these rules shall be the amount for which the goods are bought by the dealer.
