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 20A] [Entire Act] State of Kerala - Subsection Section 20A(b) in The Kerala Value Added Tax Act, 2003 (b)in filing options under section 8 of this Act up to 31 December, 2008 for the years 2005-06, 2006-07 and 2007- 08:
