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 44] [Entire Act] State of Kerala - Subsection Section 44(2) in Kerala Goods and Services Tax Rules, 2017 (2)The amount, as specified in sub-rule (1) shall be determined separately for input tax credit of integrated tax and central tax.
