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 18B] [Entire Act] State of Kerala - Subsection Section 18B(f) in The Kerala Value Added Tax Act, 2003 (f)dealers against whom penal proceedings were initiated for non-registration and non-payment of tax under this Act, before 1st April 2014.
