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 19] [Entire Act] State of Kerala - Subsection Section 19(7) in The Kerala Value Added Tax Act, 2003 (7)The registering authority shall cancel a permit,-(a)on requisition made in writing by the registered dealer, or(b)on the cancellation of the certificate of registration.
