Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1) in The Kerala General Sales Tax Act, 1963

(1)A registered dealer may, subject to the provisions of sub-section (2), collect the tax payable by him on the sale of any goods from the person to whom he sells the goods and pay over the same after giving set of to the entry tax, if any already paid to the Government in the manner prescribed.