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 0] [Section 21A(1)] [Section 21A] [Entire Act]

State of Kerala - Subsection

Section 21A(1)(c) in Kerala Value Added Tax Rules, 2005

(c)Dealers who have submitted their statutory forms like Delivery Notes, and F Form within the stipulated period for the previous year.