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 16] [Entire Act] State of Kerala - Subsection Section 16(5) in The Kerala Value Added Tax Act, 2003 (5)No fee specified above shall be payable by any State Government, Central Government or Government of any Union Territory or any department thereof or any local authority.
