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 85] [Entire Act] State of Kerala - Subsection Section 85(3) in The Kerala Value Added Tax Act, 2003 (3)Notwithstanding anything contained in sub-section (1),the Commissioner may display the details of tax paid and the tax defaulted by the dealers on the official website of the Department.
