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 2] [Entire Act] State of Kerala - Subsection Section 2(58) in The Kerala State Goods and Services Tax Act, 2017 (58)"integrated tax" means the integrated goods and services tax levied under the Integrated Goods and Services Tax Act, 2017 (Central Act 13 of 2017);
