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 173] [Entire Act] State of Kerala - Subsection Section 173(a) in The Kerala State Goods and Services Tax Act, 2017 (a)under the sub-heading -Description of Goods- for sub-entry (iii), the following sub-entry shall be substituted, namely:-
