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 1] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(1) in The Kerala Value Added Tax Act, 2003 (1)Subject to the other provisions of this section, any registered dealer, liable to tax under sub- section (1) of section 6, shall be eligible for input tax credit.
