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 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(2) in Kerala General Sales Tax Rules, 1963

(2)Any registered dealer whose registration is suspended shall, from the date of communication of the order shall be considered to be a dealer having no registration till the expiry of the period of suspension.