Legal Document View

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
[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1)(d) in Kerala Goods and Services Tax Rules, 2017

(d)a bill of entry or any similar document prescribed under the Customs Act, 1962 (Central Act 52 of 1962.) or rules made thereunder for the assessment of integrated tax on imports;