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] [Entire Act]

State of Kerala - Section

Section 20A in Kerala General Sales Tax Rules, 1963

20A. Notice of Demand in case of price variation.

- After making the assessment under clause (b) or clause (c) or clause (d) of Section 19A, the assessing authority shall serve upon the dealer a notice in Form No.13 and the dealer shall pay the sum demanded within the time and in the manner specified in the notice.